Section 167(iv) in The Manipur Co-operative Societies Act, 1976
(iv)No appeal, revision or review shall lie or be permissible against an order such as is referred to in Clause (i), (ii) or (iii) 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.
