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[Cites 0, Cited by 3] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(2) in The Karnataka Societies Registration Act, 1960.

(2)The order of the Registrar under sub-section (1) shall be final unless it is set aside by the Karnataka Appellate Tribunal on an appeal filed before it within sixty days from the date of communication of the order. Every such appeal shall be accompanied by a fee of ten rupees.