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 8A] [Entire Act] State of Odisha - Subsection Section 8A(4) in Shri Jagannath Temple Act, 1955 (4)All orders passed under Sub-section (2), shall subject to the decision, if any, made in an appeal under Sub-section (3), be final.
