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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Bihar - Subsection

Section 39(4) in The Bihar Co-operative Societies Rules, 1959

(4)An appeal against an order passed under sub-Rule (1) shall lie, within one month from the date of such order,-
(i)if the order has been passed by any officer exercising the powers of the Registrar, to Registrar;
(ii)if the order has been passed by the Registrar, to the State Government.