Section 113 in The Delhi Co-Operative Societies Act, 2003
113. No appeal or revision in certain cases.
- Notwithstanding anything contained in this Act where, with the previous sanction in writing or on requisition of the Reserve Bank -(i)a co-operative bank is being wound up; or(ii)in respect of which a scheme of amalgamation or reorganisation is given effect to; or(iii)in respect of which an order for the supersession of the committee and the appointment of an administrator therefor has been made;no appeal, revision or review there against shall lie or be permissible, and the sanction or requisition of the Reserve Bank shall not be liable to be called in question.
