Section 82(3) in The Goa Co-operative Societies Act, 2001
(3)Any person aggrieved by an order passed under this section may, within sixty days after the date of service on him of the order by the [Registrar] [The words 'Co-operative Authority', the word; 'Registrar' is substituted by the Goa Co-operative Societies (Amendment) Act, 2009.], file an appeal against such order in the Co-operative tribunal.
