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 76] [Entire Act] State of Madhya Pradesh - Subsection Section 76(6) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (6)The orders of the State Government on all such points shall be final and shall not be questioned in any Court of law.
