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 20] [Entire Act] State of Gujarat - Subsection Section 20(5) in The Gujarat Tribal Development Corporation Act, 1972 (5)The certificate issued by the Executive Director under sub-section (1) shall be final and conclusive and shall not be called in question before any authority or Court.
