Section 33(5) in The Multi-State Co-Operative Societies Rules, 2002
(5)The application shall, so far as it may be necessary, be disposed of by the appellant authority in such manner as may be deemed fit:Provided that no order in review application shall be made unless notice has been given to all interested parties and they have been afforded a reasonable opportunity of being heard:[Provided further that the Appellate Authority shall pass such order within a period of 180 days except in the cases where there is any order, stay or restraint or injunction from any competent Court] [ Inserted by G.S.R. 717(E), dated 12.11.2007 (w.e.f. 15.11.2007).].
