Section 163(3) in The Tripura Co-operative Societies Act, 1974
(3)All orders, decisions or awards passed in accordance with this Act or the rules shall, subject to the provisions for appeal or revision in this Act, be final; and no such order, decision or award shall be liable to be challenged, set aside modified, revised or declared void in any Court upon the merits or upon any other ground whatsoever except for want of jurisdiction.
