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 24A] [Entire Act] State of Odisha - Subsection Section 24A(5) in Orissa Education Act, 1969 (5)The decisions of the Tribunal shall be final and binding on all parties and shall not be called in question in any Court of Law.]
