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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Telangana - Subsection

Section 33(3) in Telangana Mutually Aided Co-Operative Societies Act, 1995

(3)Any person aggrieved by an order passed under this section may, within sixty days after the date of service on him to the order by the Tribunal, file an appeal against such order in the High Court.