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 42] [Entire Act] State of Karnataka - Subsection Section 42(3) in The Karnataka Souharda Sahakari Act, 1997 (3)Save as provided in this Act, no order or decision or award made under this Act, shall be questioned in any court on any ground whatsoever.
