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 2] [Section 118] [Entire Act] State of Karnataka - Subsection Section 118(3) in Karnataka Co-Operative Societies Act, 1959 (3)Save as provided in this Act, no order, decision or award made under this Act shall be questioned in any court on any ground whatsoever.
