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] [Entire Act] State of Gujarat - Section Section 12 in The Gujarat Higher Secondary Schools Services Tribunal Act, 1983 12. Finality of decision of Tribunal. - Every decision of the Tribunal shall be final and shall not be called in question before any Civil Court or any other authority.
