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 6A] [Entire Act] NCT Delhi - Subsection Section 6A(5) in The Bombay Home Guards Act, 1947 [Delhi Extension] (5)Every order if no appeal is made there from as herein before provided and every order passed in appeal or revision under this section shall be final.
