Section 152(4) in The Maharashtra Co-Operative Societies Act, 1960
(4)[ Save as expressly provided, no appeal shall lie against any order, decision or award passed in accordance with the provisions of this Act; and every such order, decision or award shall, whether expressly provided or not, be final, but shall always be subject to the provisions for revision in this Act; and where an appeal has been provided for, any order passed on appeal shall likewise be final, but be subject to such revision provisions] [Sub-section (4) was substituted for the original by Maharashtra 37 of 1965, Section 2 and the said sub-section shall be deemed always to have been enacted in this form.].
