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] [Entire Act] State of Tripura - Section Section 99 in The Tripura Co-operative Societies Act, 1974 99. Finality of order. - An award of the Registrar or his nominee or board of nominees under Section 98 shall not be liable to be called in question in any civil or revenue court.
