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 28] [Entire Act] State of Uttarakhand - Subsection Section 28(5) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011 (5)The order of the Managing Director passed in appeal shall be final and shall not be called in question in any court.
