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[Cites 0, Cited by 1] [Section 153] [Entire Act]

State of Gujarat - Subsection

Section 153(2) in The Gujarat Co-Operative Societies Act, 1961

(2)An appeal against an order of a liquidator under Section 110 shall lie-
(a)to the State Government if the order was made with the sanction or approval of the Registrar, and
(b)to the Registrar in any other case.