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 1] [Section 24] [Entire Act] State of Gujarat - Subsection Section 24(6) in The Gujarat Co-Operative Societies Act, 1961 (6)The decision of the Registrar in appeal shall be final and shall not be called in question in any Court.
