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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Jharkhand - Subsection

Section 66(1) in Jharkhand Co-operative Societies Rules, 2008

(1)Every petition of appeal or revision under the Act shall be in the form of memorandum signed by the appellant and shall be presented to the appropriate authority and the memorandum shall be accompanied by a copy of the order or decision against which the appeal or revision is preferred.