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 26] [Entire Act] State of Bihar - Subsection Section 26(3) in Bihar Motor Vehicles Taxation Act, 1994 (3)Every decision on such appeal shall, subject to provisions of Section 27, shall be final and shall not be called in question in any court of law.
