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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Haryana - Subsection

Section 94(iv) in Haryana Co-operative Societies Act, 1984

(iv)no appeal, revision or review shall lie or be permissible against an order referred to in clause (i), (ii) or (iii) made with the previous sanction in writing or on the requisition of the Reserve Bank of India and such order or sanction shall not be liable to be called in question in any manner;