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[Cites 0, Cited by 0] [Section 67A] [Entire Act]

State of Karnataka - Subsection

Section 67A(3) in The Karnataka Souharda Sahakari Act, 1997

(3)No appeal, revision or review shall lie against an order made under sub-sections (1) and (2) on the requisition or previous sanction granted by the Reserve Bank and such order or sanction shall not be liable to be called in question in any manner.