Section 144A(2) in The Orissa Co-operative Societies Rules, 1965
(2)[ Appeals against the order and decision specified in Clauses (e), (f), (i), (j), (k), (I), (m), and (n) of Sub-Section (1) of Section 109 shall lie to the Tribunal.] [Substituted by Orissa Gazette Extraordinary No. 500, dated 24.3.1997.][Chapter-XI-A] [Inserted by A & C Department Notification No. 1807-dated 1.2.1986 - See. Orissa Gazette Extraordinary No 137, dated 5.2.1986.]
