Section 90(1) in Multi State Co-Operative Societies Act, 1984
(1)Subject to the provisions of Section 91 , an appeal shall lie under this section against-(a)an order made by the Central Registrar under sub-section (2) of Section 7 refusing to register a multi-State co-operative society:(b)an order made by the Central Registrar under sub-section (4) of Section 9 refusing to register an amendment of the bye-laws of a multi-State cooperative society:(c)a decision of a multi-State co-operative society refusing or deemed to be refusing under sub-section (5) of Section 19 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 multi-State co-operative society under sub-section (1) of Section 21 expelling any of its members:(e)a decision of a multi-State co-operative society removing an elected member of a board under Section 39 :(f)an order made by the Central Registrar under Section 40 removing a member from his office:(g)an order made by the Central Registrar under Section 48 superseding the board of directors of a multi-State co-operative society:(h)an order made by the Central Registrar under Section 71 apportioning the costs of an inquiry held under Section 69 or an inspection made under Section 70 :(i)an order made under sub-section (2) of Section 73 ;(j)a decision or order made under Section 76 ;(k)an order made by the Central Registrar under Section 77 directing the winding up of a multi-State co-operative society;(l)an order made by the liquidator of a multi-State' co-operative society under Section 81 ;(m)an order under Section 87 directing attachment of property before award.
