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 6] [Entire Act] State of Rajasthan - Subsection Section 6(4) in The Rajasthan Agricultural Pests and Diseases Act, 1951 (4)An order passed under sub-section (3) of this section, shall be final and conclusive and shall not be liable to be called in question in any court.
