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[Cites 0, Cited by 0] [Section 21(14)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(14)(vi) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985

(vi)An order made under this sub-rule shall be final, and shall not be liable to be questioned in any suit or other legal proceedings.