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 58] [Entire Act] State of Madhya Pradesh - Subsection Section 58(4) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972 (4)No order passed under sub-section (2) or sub-section (3) shall be called in question in any Court of law.
