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 25] [Entire Act] State of Jammu-Kashmir - Subsection Section 25(3) in The Jammu and Kashmir Development Act, 1970 (3)The decisions of the Government of the appeal and subject only to the such decision the order under sub-section (1), shall be final and shall not be questioned in any Court.
