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[Cites 0, Cited by 2] [Section 44] [Entire Act]

State of Bihar - Subsection

Section 44(5) in The Bihar Co-operative Societies Act, 1935

(5)With the special sanction of the Registrar, an appeal shall lie to the Court of the District Judge within three months from the date of(6) The order of the liquidator, subject to any order of the Registrar in revision or to any order of the District Judge on appeal, if any, shall be final.