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 4] [Entire Act] State of Madhya Pradesh - Subsection Section 4(4) in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959 (4)Subject to the orders passed in appeal, if any, under sub-section (3), the order of Competent Authority shall be final and shall not be called in question in any Court.
