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[Cites 0, Cited by 0] [Section 146(4)] [Section 146] [Entire Act]

State of West Bengal - Subsection

Section 146(4)(b) in West Bengal Co-operative Societies Act, 2006

(b)Any person aggrieved by an order made by a Tribunal may, within ninety days from the date of such order, apply to such Tribunal for review of such order on one or more grounds specified in rule 1 of Order XLVII of the Code of Civil Procedure, 1908.