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 2] [Entire Act] State of Rajasthan - Section Section 8 in The Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976 8. Decision of the Tribunal to be final. - The decision of the Tribunal shall be final and implemented within the reasonable time to be specified by the Tribunal.
