Section 114(2) in Haryana Co-operative Societies Act, 1984
(2)An appeal against any decision or order under sub section (1) shall be made within sixty days from the date of decision or order, -(a)if the decision or order was made by the Assistant Registrar to the Deputy Registrar;(b)if the decision or order was made by the Deputy Registrar or Joint Registrar, to the Registrar or such Additional Registrar, as may be authorised by the Registrar in this behalf;(c)[ if the decision or order was made by the Additional Registrar or Registrar or any person upon whom the powers of the Registrar were conferred under sub-section (2) of Section 3 of this Act and not covered under clauses (a) and (b) above, to the Government; and] [Substituted by Haryana Act No. 19 of 2006.](d)if the decision or order was made by any other person to the Registrar or such Additional Registrar or Joint Registrar or Deputy Registrar or Assistant Registrar [as may be authorised by special or general order of the Registrar in this behalf.] [Substituted for the words ``as may be authorised by the Registrar in this behalf'' by Act No. 15 of 1990.]
