Section 107 in The Tripura Co-operative Societies Act, 1974
107. Appeal against under of winding up.
(1)The Committee, or any member of the society ordered to be wound up, may, within two months from the date of the issue of the order under Section 105, appeal to the Government;Provided that no appeal shall lie against an order issued under Clause (a) or (b) of sub-section (3) of Section 105.(2)No appeal from a member under this section shall be entertained unless it is accompanied by such sum as security for the costs of hearing the appeal, as may be prescribed.
