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[Cites 0, Cited by 5] [Section 40] [Entire Act]

NCT Delhi - Subsection

Section 40(4) in The Delhi Co-Operative Societies Act, 2003

(4)Any party aggrieved by the order of the Registrar or deemed approval of expulsion, as the case may be, under sub-section (3) may, within sixty days from the date of such order, appeal to the Tribunal.