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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Rajasthan - Subsection

Section 101(5) in Rajasthan Co-operative Societies Rules, 2003

(5)On receipt of the appeal, the appellate authority shall endorse on it the date of its receipt by it. The appellate authority shall, as soon as possible, examine it and satisfy itself that :-
(i)the person presenting it has the authority to do so;
(ii)it is made within the prescribed time; and
(iii)it conforms to all the provisions of the Act and these rules.