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[Cites 0, Cited by 0] [Section 52B] [Entire Act]

State of Bihar - Subsection

Section 52B(5) in The Indian Forest (Bihar Amendment) Act, 1989

(5)Notwithstanding anything to the contrary contained in the Code of Criminal Procedure, 1973 (Act No. 2 of 1974) the order passed under this Section shall be final and shall not be called in question before any Court.