Section 112(2) in The Delhi Co-Operative Societies Act, 2003
(2)An appeal against any decision or order under sub-section (1) shall be made within sixty days from the date of decision or order -(a)if the decision or order falls under clauses (d), (f) (g), (h), (i), (j), (k) and (m) of sub-section (1), to the Tribunal;(b)if the decision or order falls under clause (e), to the Government;(c)if decision or order falls under clause (l), to the court of Metropolitan Magistrate; and(d)in any other case, to the Government or the Registrar according as the decision or order was made by the Registrar or any other person.
