Section 102 in The U.P. Co-operative Societies Act, 1965
102. Finality of orders and decisions.
- Every award made under Section 71 and every order of the nature referred to in sub-section (1) of Section 98 where no appeal has been preferred against such award or order under Section 97 or Section 98, as the case may be, and every decision in appeal under the said sections, shall, subject to Section 98, be final and binding on the parties concerned and shall not be questioned in any court.
