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 Jammu-Kashmir - Subsection Section 8A(4) in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961 (4)An order made under this section shall be final and shall not be questioned in any court of law.]
