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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Jharkhand - Subsection

Section 44(5) in Jharkhand Co-operative Societies Act, 2008

(5)With the special sanction of the Registrar , an appeal shall lie to the Cooperative Tribunal within three months from the date of communication by registered post of an order of a liquidator under clauses (b),(c),(d),(e),(g) or (h) of sub-section (3) to the person concerned.