Section 57(3) in The Bihar Co-operative Societies Act, 1935
(3)No order of the State Government, District Judge. Registrar, a person appointed to assist the Registrar, liquidator, or an arbitrator or arbitrators purporting to be one, which under any provision of this Act is declared to be final shall be liable to be challenged, set aside, modified, revised, or declared void in any Court upon merits or upon any ground whatsoever except want of jurisdiction.[Chapter VIIA] [Inserted by Act 16 of 1948.] Distraint
