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] State of Rajasthan - Section Section 18 in The Rajasthan Dacoity Affected Areas Act, 1986 18. Appeal to lie unless otherwise provided- No order or decision made under this Act shall be appealable except as hereinafter provided.
