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Multi-State Cooperative Societies Act, 1984 91. No appeal or revision in certain cases.- Notwithstanding anything contained in this Act, where with the previous sanction in writing of or on requisition by, the Reserve Bank, a cooperative bank - a. is being wound up; or b. in respect of which a scheme of amalgamation or reorganisation is given effect to; or c. in respect of which an order for the supersession of the board and the appointment of an administrator therefor has been made, no appeal, revision or review there against shall lie or be permissible, and the sanction or requisition of the Reserve Bank shall not be liable to be called in question.    |
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