Section 124(2) in Rajasthan Co-operative Societies Act, 1965
(2)An appeal against any decision or order under sub-section (1) shall be made within sixty days from the date of the decision or order;-(a)if the decision or order was made by the Registrar, to the Government; or(b)if the decision or order was made by any other person, or a co-operative society, to the Registrar.[Explanation. - For the purpose of this sub-section. Registrar shall not include any other person except Additional Registrar exercising all or any of the powers of the Registrar.] [Added by Rajasthan Act No. 2 of 1983.]
