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 Gujarat - Section Section 17 in Gujarat Educational Institutions Services Tribunal Act, 2006 17. Decision of Tribunal final. - Every decision of the tribunal passed under this Act shall be final and conclusive and shall not be called in question before any Civil Court.
