Section 8(b) in THE CONSTITUTION (THIRTY-EIGHTH AMENDMENT) ACT, 1975
(b)subject to the provisions of clause (2), neither the Supreme Court nor any other court shall have jurisdiction to entertain any question, on any ground, regarding the validity of-(i)a declaration made by Proclamation by the President to the effect stated in clause (1); or(ii)the continued operation of such Proclamation.".
