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

State of Uttarakhand - Subsection

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

(n)an order passed by the Registrar under section 126 annulling any resolution or canceling any order, may, within forty five days of the communication of the order, decision or award to be appealed against, be preferred by the aggrieved party to the authorities mentioned in sub-section (2) in the manner prescribed.