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 85] [Entire Act] State of Uttarakhand - Subsection Section 85(2) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011 (2)The decision taken by the Prescribed Authority under sub-section (1) shall be final and it cannot be challenged in any civil court.
