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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Jharkhand - Subsection

Section 48(6) in Jharkhand Co-operative Societies Act, 2008

(6)Any person aggrieved by any decision given in dispute transferred or referred under clause (b) or (c) of sub-section (2) may, within three months from the date of such decision, appeal to the Registrar in case of co-operative societies.