Section 106(1) in Karnataka Co-Operative Societies Act, 1959
(1)[Subject to the provisions of section 108A, an appeal shall lie under this section] [Substituted by Act 39 of 1975 w.e.f. 23.09.1975.] against,-(a)an order of the Registrar made under sub-section (2) of section 7 refusing to register a co-operative society;(b)[ an order of the Registrar made under sub-section (4) or sub-section (6) of section 12] [Substituted by Act 13 of 2004 w.e.f. 22.03.2004.](c)[ an order of the Registrar under section 17] [mitted by Act 40 of 1964 w.e.f. 26.06.1965 and again inserted by Act 13 of 2004 w.e.f. 22.03.2004.](d)an order of the Registrar under sub-section (2) of section 27;[(d-1) an order of the Registrar under section 29C;] [Inserted by Act 70 of 1976 w.e.f. 19.07.1976.](e)an order of the Registrar removing the committee of a co-operative society made under section 30;[(e-1) an order of Registrar appointing a special officer under sub-section (1) of section 31] [Inserted by Act 13 of 2004 w.e.f. 22.03.2004.](f)the seizure and impounding of books or property under section 66;(g)an order made by the Registrar under section 67 apportioning the costs of an inquiry held under section 64 or an inspection made under section 65;(h)an order of the Registrar under section 68;(i)[ ***] [Omitted by Act 19 of 1976 w.e.f. 20.01.1976.](j)an order made by the Registrar under section 72 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 74, other than a determination under clause (f) of sub-section (2) of that section;(l)an order made by the Registrar under section 101; or(m)an order for attachment of any property made by the Registrar under section 103 other than an order referred to in clause (e) of section 105.(n)[ ***] [Inserted by Act 70 of 1976 w.e.f. 19.07.1976 and Omitted by Act 25 of 1998 w.e.f. 15.08.1998.]
