Section 76(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)Any person or society aggrieved by any decision passed or order made under Section] 6, Section 9A, Section 9B, Section 9C, Section 12A, Section 13, [x x x] [The words 'Selection 15-A' omitted by Act No. 6 of 2005, w.e.f. 31-1-2005.], Section 16, Section 17, Section 19, Section 21, Section 21A, Section 21AA, Section 23, sub-section (3) of Section 32, Section 34, Section 34A, Section 60, Section 62, Section 64, Section 66, Section 70, Section 71, Section 73 and Section 117 may appeal to the Tribunal :Provided that nothing in this sub-section shall apply to any order of withdrawal or transfer of a dispute under sub-section (3) of Section 62.
