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[Cites 0, Cited by 0] [Section 155(2)] [Section 155] [Entire Act]

State of West Bengal - Subsection

Section 155(2)(iv) in West Bengal Co-operative Societies Act, 2006

(iv)an order for the winding up of the said bank or an order sanctioning a scheme of compromise or arrangement or of amalgamation or reconstruction or an order for the supersession of the Board of Directors of the said bank and the appointment of an administrator thereof made with the previous sanction in writing or on the requisition of the Reserve Bank of India shall not be liable to be called in question in any manner; and