Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 45] [Section 11] [Entire Act] Union of India - Subsection Section 11(2) in The Special Courts Act, 1979 (2)Except as aforesaid, no appeal or revision shall lie to any Court from any judgment, sentence or order of a Special Court.
