Section 156(4) in The Delhi Co-operative Societies Rules, 2007
(4)In case as appeal under sub-section (2) of section 112 is made after expiry of sixty days specified in sub-section (2) of the said section, it shall be accompanied by an application supported by an affidavit setting forth the facts the appellant relies to satisfy the appellate authority that he had sufficient cause for non-preferring the appeal within the said period of sixty days.
