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[Cites 0, Cited by 3] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2) in The Defence of India Act, 1962

(2)For the removal of doubts, it is hereby declared that any provision in any such rule or order as aforesaid to the effect that the decision of any authority not being a court shall be final or conclusive shall be a sufficient excepting provision within the meaning of sub-section (1).