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 2] [Section 39] [Entire Act] State of Gujarat - Subsection Section 39(8) in The Gujarat Secondary and Higher Secondary Education Act, 1972 (8)The decision of the Tribunal shall be final, and no suit shall lie in any Civil Court in respect of the matters decided by it.
