Section 41(6) in The Bihar Co-operative Societies Act, 1935
(6)An appeal shall lie from an order of the Registrar under sub-section (1) [& sub section (2)] [Substituted for words 'three' and sub-section (2) added by (Amendment) Act 10 of 2002.] to the State Government on application made by any member of the Managing Committee within [one] [Substituted for words 'three' and sub-section (2) added by (Amendment) Act 10 of 2002.] month from the date of communication of the order to the registered society concerned. The order of the State Government on appeal, and subject to the result of such appeal, if any, the order of the Registrar shall be final.
