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 10] [Section 20D] [Entire Act] Union of India - Subsection Section 20D(3) in The Railways Act, 1989 (3)Any order made by the competent authority under sub-section (2) shall be final.
