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 1] [Section 5] [Entire Act] State of Kerala - Subsection Section 5(4) in Kerala Farmers' Debt Relief Commission Act, 2006 (4)An award passed by the Commission under clause (d) of sub-section (1) shall be final and shall not be called in question in any court
