Section 114(1) in Haryana Co-operative Societies Act, 1984
(1)An appeal shall lie under this section against -(a)an order of the Registrar made under sub section (2) of section 8 refusing to register a society;(b)an order of the Registrar made under sub section (4) of section 10 refusing to register an amendment of the bye-laws of a co-operative society;(c)a decision of a co-operative society, other than a producer society refusing to admit any person as a member of the society who is otherwise duly qualified for membership under the bye-laws of the society;(d)a decision of a co-operative society expelling any of its members,(e)an order of the Registrar rescinding a resolution under section 27;(f)an order of the Registrar removing the committee or a member of the committee of a co-operative society under section 34 or 35;(g)an order made by the Registrar regarding compensation under section 51;(h)an order passed by Registrar regarding costs, etc under section 95;(i)an order made by the Registrar under section 100 apportioning the costs of an enquiry or an inspection;(j)an order of surcharge under section 101;(k)a decision or award made under section 103;(l)an order granting a certificate under section 104;(m)an order of winding up of a co-operative society under section 105;(n)an order made by the liquidator under section 107; and(o)an order of attachment before award under section 111.
