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[Cites 0, Cited by 1] [Section 153] [Entire Act]

State of Gujarat - Subsection

Section 153(3) in The Gujarat Co-Operative Societies Act, 1961

(3)An appeal against an order or decision under Sections 82, 90, 93 and any order passed by the Registrar for paying compensation to a society, and any other order for which an appeal to the Tribunal has been provided under this Act, shall lie to the Tribunal.