Section 104(2) in Rajasthan Co-operative Societies Act, 2001
(2)Any person aggrieved by -(a)an order of the Registrar mane under sub-section (2) of section 6 refusing registration of a co-operative society,(b)an order of the Registrar made under sub-section (3) of section 10 refusing registration of an amendment of the bye-laws of a co-operative society,(c)an order of refusal passed by the Registrar under sub-section (2) of section 12,(d)a decision under sub-section (4) of section 28,(e)an order or surcharge made by the Registrar under section 57,(f)an order made by the Registrar under section 61, directing the winding up of a co-operative society,(g)an order made by the Liquidator of a society, in exercise of the powers conferred on him by section 64 with respect to matters specified in the rules,(h)an order made by the Registrar under section 100, - may, within ninety days from the date of order or decision, appeal to the authority specified under sub-section (1).
