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[Cites 0, Cited by 1] [Section 79] [Entire Act]

State of Meghalaya - Subsection

Section 79(2) in The Meghalaya Co-operative Societies Act

(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.