Section 163(3) in The Maharashtra Co-Operative Societies Act, 1960
(3)All orders, decisions or awards passed in accordance with this Act or the rules shall, subject to the provisions for appeal or revision in this Act be final; and no such order, decision or award shall be liable to be challenged, set aside modified, revised or declared void in any Court upon the merits or upon any other ground whatsoever[* * *] [The words 'except for want of jurisdiction' were deleted by Maharashtra 27 of 1969, Section 25.]
