Section 21X in The Bihar Co-operative Societies Rules, 1959
21X.
Any dispute relating to election of a co-operative society may be raised within [90 days] [Substituted '30 days' by Notification No. 7-114/2006-7340, dated 26.11.2008.] from the date of declaration of the result and such dispute shall be decided under Section 48 of the Bihar Co-operative Society Act, 1935.
