Section 106 in Rajasthan Co-operative Societies Act, 2001
106. Review of orders by Tribunal.
(1)The Tribunal may either on the application of the Registrar or on the application of any party interested, review its own order in any case and pass in reference thereto such order as it thinks fit:Provided that no such application shall be entertained unless the Tribunal is satisfied that there has been a discovery of new and important matter or evidence which after the exercise of due diligence was not within the knowledge of the applicant for could not be produced by him at the time when its order was made or that there has been some mistake or error appearent on the face of the record or for any other sufficient reason:Provided further that no such order shall be made under this sub-section unless notice has been given to all interested parties and they have been given a reasonable opportunity of being heard.(2)An application for review under sub-section (1) by any party shall be made within ninety days from the date of the communication of the order of the Tribunal.
