Section 93(2) in Himachal Pradesh Co-Operative Societies Act, 1968
(2)[ An appeal against any decision or order under sub-section (1) shall be made within sixty days from the date of decision or order,-(a)if the decision or order was made by the Assistant Registrar or the Deputy Registrar, to the Registrar or such Additional Registrar or Joint Registrar as may be authorised by him in this behalf; or(b)if the decision or order was made by the Joint Registrar, the Additional Registrar or the Registrar, to the Government; or(c)if the decision or order was made by any other person, to the Registrar or such Additional Registrar, Joint Registrar, Deputy Registrar or Assistant Registrar as may be authorised by him in this behalf.]
