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 0] [Section 243] [Entire Act] State of Rajasthan - Subsection Section 243(5) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (5)The order of the High Court shall be final and binding on all the courts subordinate to the Board.
