Section 145U(4) in The Gujarat Co-Operative Societies Act, 1961
(4)[Subject to any regulations] [Substituted for the words 'Subject to any rules' by Gujarat 23 of 1982] made by the [Tribunal] [Substituted for the words 'State Government' by Gujarat 23 of 1982] in this behalf, any such petition shall be heard and disposed of by the [Tribunal] [Substituted for the words 'State Government' by Gujarat 23 of 1982] as expeditiously as possible. An order made by the [Tribunal] [Substituted for the words 'Government' by Gujarat 23 of 1982] on such petition shall be final and conclusive and shall not be called in question in any Court.
