Section 4A(b) in Assam Co-Operative Societies Act, 2007
(b), An order for the winding up of the Cooperative Bank or an order sanctioning scheme of compromise or arrangement or of amalgamation or reconstruction or an order for the supersession of the committee of management or other managing body (by whatever name called) of the Cooperative Bank and the appointment of an administrator therefore made with the previous sanction in writing or on the requisition of the Reserve Bank shall not be liable to be called (iii) question in any manner.
