Section 57C(3)(iv) in The Chhattisgarh Co-Operative Societies Act, 1960

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State of Chattisgarh - Subsection

Section 57C(3)(iv) in The Chhattisgarh Co-Operative Societies Act, 1960

(iv)An order for winding up of the bank or an order sanctioning a scheme of compromise or arrangement or of amalgamation or reconstruction or an order for the supersession of the committee of management or other managing body (by whatever name called) of the bank of the appointment of an administrator therefor made with the previous sanction in writing or on the requisition of the Reserve Bank shall not be liable to be called in question in any manner; and

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State of Chattisgarh - Subsection

Section 57C(3)(iv) in The Chhattisgarh Co-Operative Societies Act, 1960