34. [ Appeals. [Substituted by U.P. Act XII of 1964, Section 19.]
(1)An appeal against an order of the licensing authority refusing to grant or renew a licence or suspending or cancelling any licence under this Act or forfeiting any security deposited or furnished in respect of a licence shall lie to such authority, not below the rank of an Assistant Registrar, Cooperative Societies, and within such time, as may be prescribed.(2)The decision of the appellate authority shall be final.]
