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[Cites 0, Cited by 0] [Section 94A] [Entire Act]

State of Goa - Subsection

Section 94A(b) in The Goa Co-operative Societies Act, 2001

(b)in respect of which a scheme of amalgamation or re-organization is given effect to, no appeal there against shall lie or be permissible, and the sanction or requisition of the Reserve Bank shall not be liable to be called in question].