Section 76(1) in Delhi Co-operative Societies Act, 1972
(1)Subject to the provisions of section 77, an appeal shall lie under this section against-(a)an order of the Registrar made under sub-section (2) of section 9 refusing to register a society;(b)an order of the Registrar made under sub-section (4) of section 11 refusing to register an amendment of the bye-laws of a co-operative society;(c)an order of the Registrar made under sub-section (1) of section 16;(d)a decision of a co-operative society refusing to admit any person as a member of the society who is otherwise duly qualified for membership under the bye-laws of the society;(e)a decision of a co-operative society expelling any of its members;(f)an order of the Registrar removing the committee of a co-operative society made under section 32;(g)an order made by the Registrar under section 57 apportioning the costs of an enquiry held under section 55 or an inspection made under section 56;(h)any order of surcharge under section 59;(i)any decision or award made under section 61;(j)an order made by the Registrar under section 63 directing the winding up of a co-operative society;(k)any order made by the liquidator of a co-operative society in exercise of the powers conferred on him by section 67;(l)any order made under section 73.
