Section 105 in Karnataka Co-Operative Societies Act, 1959
105. Appeals to the Tribunal.
- Any person aggrieved by,-(a)any decision of the Registrar made under clause (a) of sub-section (1) of section 71; or(b)any decision of the person invested by the State Government with powers in that behalf under clause (b) of sub-section (1) of section 71; or(c)any award of an Arbitrator under clause (c) of sub-section (1) of section 71; or(d)any determination of a Liquidator under clauses (f) of subsection (2) of section 74; or(e)any order made under section 103 with a view to preventing any delay or obstruction in [the execution of any order, decision or award that may be made under sections 69 and 71] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.]; or(f)[ any order passed under section 69;] [Inserted by Act 19 of 1976 w.e.f. 20.01.1976.]may, within sixty days from the date of the decision, award or order, as the case may be, appeal to the Tribunal.
