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 8] [Entire Act] State of Gujarat - Subsection Section 8(5) in Gujarat Rural Debtors' Relief Act, 1976 (5)Any order made by a debt settlement officer under this section shall, subject to the decision in appeal, if any, under section 13, be final and shall not be called in question in any court.
