Section 70A(4) in The Punjab Co-operative Societies Act, 1961
(4)an order for winding up of the bank or an order sanctioning a scheme of compromise or arrangement or of amalgamation or reconstruction [including division or reorganisation] [Words added by Act No. 15 of 1994.] or an order for the supersession of the committee of the bank and the appointment of an administrator therefor made with the previous sanction in writing or on the requisition of the Reserve Bank of India shall be final and shall not be liable to be called in question in any manner in any court, and
