Section 98(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)An appeal under clauses (c), (d), (e), (f), (g), (k), and (i) of sub- section (1) shall be preferred to the Tribunal, and an appeal under clauses (a), (b), (h), (i), (j), (m) and (n) of the said sub-section shall be preferred-(a)if the decision or the order was made by the Registrar, to the State Government;(b)if the decision or order or award was made by any other person or authority, to the Registrar;(c)if the order or award was made on a dispute relating to an election, to the Tribunal.
