Section 90(2) in Multi State Co-Operative Societies Act, 1984
(2)An appeal against any decision or order under sub-section (1) shall be made within sixty days from the date of such decision or order,-(a)if the decision or order was made by the Central Registrar, to the prescribed authority:(b)if the decision was made by a multi-State co-operative society (other than a national cooperative society), or a liquidator of such society, to the officer who is empowered to exercise the powers of the Central Registrar under sub-section (2) of Section 4 ; or(c)if the decision was made by a national co-operative society or a liquidator of such society, to the Central Registrar appointed under subsection (1) of Section 4.
