Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 153] [Entire Act] State of Gujarat - Subsection Section 153(4) in The Gujarat Co-Operative Societies Act, 1961 (4)An appeal under sub-section (1), (2) or (3) shall be filed within two months of the date of the communication of the order or decision.
