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State of Tripura - Section

Section 100 in The Tripura Co-operative Societies Act, 1974

100. Appeal against decision of Registrar or his nominee or board of nominees.

- Any party aggrieved by any decision of the Registrar or his nominee or board of nominees under Section 98 or an order passed under Section 97 may, within two months from the date of the decision or order, appeal to the Tribunal.