Section 98(2) in The U.P. Co-operative Societies Act, 1965
(2)An appeal under [clauses (c), (d), (e), (f), (g), (k) and (l)] [Substituted by U.P. Act No. 17 of 1994 (w.e.f. 28.5.94)] of sub-section (1) shall be preferred to the Tribunal, and an appeal under [clauses (a), (b), (h), (i), (j), (m) and (n)] [Substituted by U.P. Act No. 17 of 1994 (w.e.f. 28.5.94)] of the said sub-section shall be preferred-(a)if the decision or the order was made by the Registrar, to the State Government; or(b)if the decision or order or award was made by any other person or authority, to the Registrar.(c)[ if the order or award was made on a dispute relating to an election, to the Tribunal] [ Inserted by U.P. Act No. 17 of 1994 (w.e.f. 28.5.94)].
