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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(1) in The Tripura Co-operative Societies Act, 1974

(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.