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 5] [Entire Act] State of Tamilnadu - Subsection Section 5(3) in Tamil Nadu Animal Preservation Act, 1958 (3)Subject to the provisions of this section, any action taken by the competent authority under section 4 shall be final and shall not be liable to be questioned in any Court of Law.
