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 2] [Entire Act] Union of India - Section Section 52E in The Insurance Act, 1938 52E. Finality of decision appointing Administrator Any order or decision of the Authority made in pursuance of section 52A or section 52D shall be final and shall not be called in question in any Court.
