Section 28(4) in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
(4)The final order passed under sub-section (3) shall not be subject to appeal or revision in accordance with the provisions of Section 77 and Section 80 of the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961).
