Section 98(1)(k) in Uttarakhand Co-Operative Societies Act, 2003

[Cites 0, Cited by 0] [Section 98(1)] [Section 98] [Entire Act]

State of Uttarakhand - Subsection

Section 98(1)(k) in Uttarakhand Co-Operative Societies Act, 2003

(k)any order made by the Registrar on a question arising between the parties or proceedings under clause (b) of section 92 and of the nature referred to in section 47 of the code of civil procedure, 1908,(Act V of 1908);

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttarakhand - Subsection

Section 98(1)(k) in Uttarakhand Co-Operative Societies Act, 2003