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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Tripura - Subsection

Section 114(d) in The Tripura Co-operative Societies Act, 1974

(d)no appeal, revision or review shall lie or permissible against an order such as is referred to in Clause (a), (b) or (c) made with the previous sanction in writing or on the requisition of the Reserve Bank of India and such order or sanction shall not be liable to be called in question in any manner;