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 6B] [Entire Act] State of Gujarat - Subsection Section 6B(5) in The Gujarat Home Guards Act, 1947 (5)Every order if no appeal is made therefrom as hereinbefore provided and every order passed in appeal or revision under this section shall be final.
