Section 109(2) in The Orissa Co-operative Societies Act, 1962
(2)[ An appeal under Sub-Section (1) shall be made within sixty days from the date of pronouncement or communication of the order or decision, as the case may be, to-(a)[ the Tribunal, if it is an order or decision specified in Clauses (e), (f), (i), (j), (k), (l), (m) [(n) and (n-1)]; and](b)such authority as may be prescribed, if it is an order or decision specified in clause other than those specified in Clause (a);][* * *] [Omitted by Orissa Act 28 of 1991, Section 13 (ii) & Section 50 dated 31.12.1991][* * *] [Omitted by Orissa Act 19 of 1983 Section 24 (c)-See Orissa Gazette Extraordinary dated 11.10.1983.]
