Section 159 in Jammu and Kashmir Co-Operative Societies Act, 1989
159. Limitation for appeal.
- The period of limitation for filing an appeal shall be as follows:-(a)60 days from the date of decision or order, when the appeal lies to the Joint Registrar;(b)90 days from the date of decision or order when the appeal lies to the Registrar or Additional Registrar or Tribunal:Provided that in district Ladakh and Kargil the period of limitation shall be twice the period specified in clause (a) and (b) as the case may be.
