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 13] [Entire Act] State of Himachal Pradesh - Subsection Section 13(4) in Himachal Pradesh Apartment Ownership Act, 1978 (4)Any order referred to in clause (b) of sub-section (2) or in sub-section (3) shall not be called into question in any court of law.
