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 3] [Entire Act] State of Gujarat - Subsection Section 3(4) in The Bombay Inams (Kutch Area) Abolition Act, 1958 (4)The decision of the State Government under sub-section (1) or (2) in appeal, or under sub-section (3), and subject thereto the decision of the officer, shall be final.
