Section 76(2) in Delhi Co-operative Societies Act, 1972
(2)An appeal against any decision or order under sub-section (1) shall be made within sixty days from the date of the decision or order-(a)if the decision or order falls under clause (g), (h), (i) or (l) of sub-section (1), to the Tribunal;(b)if the decision or order falls under clause (f), to the Lieutenant-Governor;(c)in any other case, to the Lieutenant-Governor or the Registrar according as the decision or order was made by the Registrar or any other person.
