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 132] [Entire Act] NCT Delhi - Subsection Section 132(3) in The Delhi Co-Operative Societies Act, 2003 (3)Save as provided in this Act, no order, decision or award made under this Act, shall be questioned in any court on any ground whatsoever.
