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] [Section 9] [Entire Act] State of Madhya Pradesh - Subsection Section 9(3) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972 (3)Every order passed under sub-section (2) shall be final and shall not be called into question in any Court of law.
