Section 96(1) in Uttarakhand Co-Operative Societies Act, 2003
(1)The State Government may constitute a tribunal or tribunals, each to be called co-operative Tribunal, to exercise the functions conferred on the tribunal under this Chapter and where more than one tribunal is constituted, the State Government may fix, by order in writing, the area within which or the class of cases over which each tribunal shall exercise jurisdiction.
