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 6] [Entire Act] State of Assam - Section Section 18 in The Assam Debt Conciliation Act, 1936 18. Bar of appeal or revision. - No appeal or application for revision shall lie against any order passed by a Board.
