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 18A] [Entire Act] State of Odisha - Subsection Section 18A(6) in The Orissa Money-lenders' Act, 1939 (6)All orders passed under Sub-section (1) shall, subject to the order passed in an appeal, if any, be final and shall not be called in question in any Court.
