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 20] [Entire Act] State of Himachal Pradesh - Subsection Section 20(4) in Himachal Pradesh Ex-servicemen Corporation Act, 1979 (4)The certificate issued by the Managing Director under sub-section (1) shall be final and conclusive and shall not be called in question before any authority or court.
