Section 11(3) in The Bihar Co-operative Societies Act, 1935
(3)In the event where the organiser/promoter has received the refusal order in accordance with the provisions of sub-section (2) or has not received registration certificate of deemed registration an appeal shall lie to the Registrar if the refusal order has been passed by an officer appointed to assist the Registrar under subsection 2(a) of section 6 of this Act and to the State Government if such order has been passed by the Registrar himself:Provided that such appeal shall lie within sixty days from the receipt of the refusal order or within sixty days from the expiry of the prescribed period of communication in case of deemed registration.
