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 91] [Entire Act] State of Bihar - Subsection Section 91(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986 (2)Such order of assessment, subject to the provision of section 63 shall be final and shall not be questioned in any court.
