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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(8) in The Karnataka Souharda Sahakari Act, 1997

(8)An appeal against the order under sub-section (6) may be made within sixty days from the date of the order,-
(a)if the order was made by the Registrar, to the Government; or
(b)if the order was made by any other officer, to that officer's immediate superior officer.