Section 12 — Barring of appeals.

The Charitable and Religious Trusts Act, 1920
No appeal shall lie from any order passed or against any opinion, advice or direction given under this Act. 1

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.