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[Cites 0, Cited by 0] [Section 111(5)] [Section 111] [Entire Act]

State of Assam - Subsection

Section 111(5)(b) in Assam Co-Operative Societies Act, 2007

(b)in respect of which a scheme of amalgamation or reorganization is given effect, no appeal thereof shall lie or be permissible without the sanction or requisition of the Reserve Bank and that shall not be liable to be called in question.