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[Cites 0, Cited by 0] [Section 108A] [Entire Act]

State of Karnataka - Subsection

Section 108A(iii) in Karnataka Co-Operative Societies Act, 1959

(iii)an order for the removal of the committee and the appointment of an Administrator [and Special Officer] in respect of a co-operative bank, has been made, there shall be no appeal or revision against such order or action and the sanction or requisition of the Reserve Bank shall not be liable to be called in question in any court of law.]