Section 32(5) in The Small Industries Development Bank Of India Act, 1989
(5)If any question arises as to whether any contract, deed, bond, agreement, power of attorney, grant of legal representation or other instrument referred to in sub-section (3) or any suit, appeal or other legal proceeding referred to in sub-section (4) relates or relate exclusively to the Funds, it shall be referred to the Development Bank for decision and the decision of the Development Bank thereon shall be final.
