Section 79 in The M.P. Co-Operative Societies Act, 1960
79. No appeal or revision in certain cases.
- Notwithstanding anything to the contrary contained in this Act, where with previous sanction in writing or on the requisition of the Reserve Bank of India,(i)an order for the winding up of a co-operative bank is made; or(ii)a scheme of compromise or arrangement or of reconstruction or re-organisation or amalgamation is made or is given effect to; or(iii)an order for the supersession or suspension of the committee by whatever name called of a Co-operative Bank and the appointment of an Administrator therefor, has been made;no, appeal, revision or review there against shall lie or be permissible, and such order or the sanction or requisition of the Reserve Bank of India shall not be liable to be called in question.
