Section 25(7) in Jharkhand Co-operative Societies Act, 2008
(7)On receipt of the refusal order under sub-section (5) and on non-receipt of the conclusive evidence relating to the amendment as specified under sub-section (6) an appeal shall lie before the Registrar if the conclusive evidence or refusal order relates to the Registrar having been delegated with the power of Registrar and if such order has been passed by the Registrar Co-operative Society himself then appeal shall lie before the State Government:Provided that such appeal shall be filed within two months from the receipt of order or non receipt of conclusive evidence.
