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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Sikkim - Subsection

Section 79(2) in Sikkim Co-Operative Societies Act, 1955

(2)Save, as provided in this Act, no order, decision or award under this Act,or working of the affairs of a registered society shall be liable to be challenged, set aside, modified, revised or declared void in any, court on any ground whatsoever except on grounds of jurisdiction.