Section 93(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)An appeal shall lie under this section against,-(a)an order of the Registrar made under sub-section (4) of section 8 refusing to register a society;(b)an order of the Registrar made under sub-section (4) of section 11 refusing to register an amendment of the bye-laws of a society;(c)a decision of a 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 society expelling any of its members;(e)an order of the Registrar removing the committee of a co-operative society under section 37;(f)an order made by the Registrar under section 68 apportioning the cost of the enquiry held under section 67 or an inspection made under 66;(g)any order of surcharge under section 69;(h)any decision or award made under section 73;(i)an order made by the Registrar under section 78 directing the winding up of co-operative society;(j)any order made by the liquidator of a society in exercise of the powers conferred on him by section 80; [ * *] [The word 'or' del. by Ord. No. 4 of 1975, Sec. 9 (replaced by H. P. Act No. 7 of 1976).](k)any order made under section 74 [;] [Substituted by Ord. No. 4 of 1975, Sec. 9 (replaced by H. P. Act No. 7 of 1976).](l)[ an order of the Registrar made under sub-section (2) of section 11-A; or [Added by Ord. No. 4 of 1975, Sec. 9 (replaced by H. P. Act No. 7 of 1976).](m)an order of the Registrar made under sub-section (1) section 14- A.]
