Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(4) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971

(4)Any award made or decision given by the authority appointed to decide the dispute, subject to an appeal or appeals as provided in the Bye-laws of the Association, and where an appeal is filed, the decision of the appellate authority concerned, shall be final and binding on the parties concerned.]