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 19] [Entire Act] State of Uttar Pradesh - Subsection Section 19(3) in The U.P. Shri Badrinath and Shri Kedarnath Temples Rules, 1967 (3)The decisions of the Tribunal shall be final and the State Government shall take such action as may be necessary to give effect to it.
