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[Cites 0, Cited by 1] [Section 128] [Entire Act]

State of Haryana - Subsection

Section 128(3) in Haryana Co-operative Societies Act, 1984

(3)Save a provided in this Act, no order, decision or award, made under this Act, shall be questioned in any court [***] [The words ``or tribunal'' omitted by Act No. 15 of 1990.] on any ground whatsoever.