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[Cites 0, Cited by 0] [Section 133A] [Entire Act]

State of Odisha - Subsection

Section 133A(iv) in The Orissa Co-operative Societies Act, 1962

(iv)no appeal revision or review shall lie against an order referred to in Clause (i), (ii) or (iii), made or passed with the previous sanction in writing or on the requisition of the Reserve Bank of India and no such order or sanction shall be liable to be called in question in any manner;