Section 19(c) in The Maharashtra Debt Relief Act, 1975
(c)apply to the decisions or orders or awards given or made by the Registrar, persons appointed to assist the Registrar, nominees or boards of nominees appointed by the Registrar, Liquidators, Maharashtra State Co-operative Tribunal, Co-operative Court, Co-operative Appellate Court or other authorities under the Maharashtra Co-operative Societies Act, 1960 or the rules made thereunder.
