Section 79 in The Chhattisgarh Co-Operative Societies Act, 1960
79. No appeal or review in certain cases.
- Notwithstanding anything to the contrary contained in tins Act, where with previous sanction in writing or on the requisition of the Reserve Bank of India(i)an order for the winding up of a co-operative bank; or(ii)for a scheme of compromise or arrangement or reconstruction or re-organisation or amalgamation; or(iii)an order of supersession or suspension of the Board by whatever name called of a Co-operative Bank and the appointment of an of ficer-in-charge therefore, has been made.No appeal or review shall lie or be permissible against that, and such order or the sanction or requisition of the Reserve Bank of India shall not be liable to be called in question where such order, scheme compromise, arrangement, reconstruction, re-organisation or amalgamation is passed or made.
