Section 97 in The Maharashtra Co-Operative Societies Act, 1960
97. [Appeal against decision under section 96 and Order under section 95.] [This marginal note was substituted by Maharashtra 3 of 1974, Section 10(c).]
- Any party aggrieved by any decision of [the Co-operative Court] [These words were substituted for the words 'the Registrar or the Co-operative Court' by Maharashtra 18 of 1982, Section 10(a).] under the last proceeding section, or order passed [by the Co-operative Court or the Registrar or the [authorised officer] [These words were inserted by Maharashtra 3 of 1974, Section 10(b).] under section 95 may, within two months from the date of the decision or order, appeal to [the Co-operative Appellate Court.] [These words were substituted for the words 'the Tribunal' by Maharashtra 3 of 1974, Section 27(b).]
