Section 162(2) in Jammu and Kashmir Co-Operative Societies Act, 1989
(2)Notwithstanding to the contrary contained in this Act where with the previous sanction in writing or on the requisition of Reserve Bank(i)a Co-operative Bank is being wound up, or(ii)in respect of which a scheme of compromise or arrangement or of reconstruction or amalgamation is given effect to, or(iii)in respect of which an order for the supersession of its committee (or other managing body by whatever name called) and the appointment of an administrator thereof has been made.No appeal, revision or review there against shall lie or be permissible and the sanction or requisition of Reserve Bank shall not be liable to be called in question.
