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] [Entire Act] NCT Delhi - Section Section 8 in Delhi Wakf Board Regulations, 1963 8. Decision of Chairman on amendments in motion to be final. - The Chairman shall decide whether an amendment is in order or not and his decision shall be final.
