Section 44AO in The Bihar Co-operative Societies Act, 1935
44AO. Finality of the Reserve Bank's sanction or requisition.
- Notwithstanding anything to the contrary contained in this Act where with the previous sanction in writing or on the requisition of the Reserve Bank-(i)an order for the winding up of the co-operative bank is made, or(ii)in respect of which a scheme of compromise or arrangement or of reconstruction or amalgamation is made; or(iii)in respect of which an order for the supersession of its managing committee or other managing body (by whatever name called) and the appointment of an administrator therefor has been made, no appeal or revision or review there against shall lie or be permissible and such sanction or requisition of the Reserve Bank shall not be liable to be called in question in any manner.[Chapter VI-C] [Inserted by Act 2 of 1976. This should be Chapter VI-C since in the Amending Act of 1982 Chapters 'VI-A' and 'VI-B' have been added.] Special provisions for primary agricultural credit society, farmers service society and multipurpose co-operative society
