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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Uttarakhand - Subsection

Section 97(1) in Uttarakhand Co-Operative Societies Act, 2003

(1)Any person aggrieved by any award of the Registrar made under clause (a) of sub-section (1), or sub section (2) of section 71 may within forty five days after the date on which the award is communicated to such person appeal to the Tribunal.