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 18C] [Entire Act] State of Maharashtra - Subsection Section 18C(4) in The Maharashtra Co-Operative Societies Act, 1960 (4)Any order made by the State Government under this section shall be final and conclusive and shall not be called in question in any court.
