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 4] [Entire Act] Central Provinces And Berar - Subsection Section 4(6) in The Central Provinces and Berar Animal Preservation Act, 1949 (6)Subject to the provisions of this section, any action taken under this section shall be final and shall not be called in question in any Court.
