Section 111(5) in Assam Co-Operative Societies Act, 2007
(5)Notwithstanding anything contained in this, Act where with the previous sanction in writing or on requisition by the Reserve Bank of India, a Cooperative Bank-(a)is being wound up; or(b)in respect of which a scheme of amalgamation or reorganization is given effect, no appeal thereof shall lie or be permissible without the sanction or requisition of the Reserve Bank and that shall not be liable to be called in question.
