Section 98(2)(a) in Sikkim Co-Operative Societies Act, 1978

[Cites 0, Cited by 0] [Section 98(2)] [Section 98] [Entire Act]

State of Sikkim - Subsection

Section 98(2)(a) in Sikkim Co-Operative Societies Act, 1978

(a)An appeal against any decision or order under sub-section (1), excepting those mentioned in clauses (c) and (d), shall be made to the Government within sixty days from the date of the decision or the order; and

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State of Sikkim - Subsection

Section 98(2)(a) in Sikkim Co-Operative Societies Act, 1978