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 25] [Section 17] [Entire Act] Union of India - Subsection Section 17(4) in The Immoral Traffic (Prevention) Act, 1956 (4)Against every order under sub-section (2) an appeal shall lie to the Sessions Judge whose decision on such appeal shall be final.
