Section 27(3) in The Karnataka Societies Registration Act, 1960.
(3)An appeal shall lie to the Karnataka Appellate Tribunal against any order passed by the Registrar under sub-section (2), within sixty days from the date of communication of the order, and the decision on such appeal shall be final.Explanation.— For purposes of this section, an activity shall be deemed to be unlawful if such activity is an offence punishable under any provision of law for the time being in force.
