Section 105(10)(f) in Rajasthan Co-operative Societies Act, 2001

[Cites 0, Cited by 1] [Section 105(10)] [Section 105] [Entire Act]

State of Rajasthan - Subsection

Section 105(10)(f) in Rajasthan Co-operative Societies Act, 2001

(f)Any decision passed by the State Government or the Registrar, as the case may be, in an appeal made under section 104, may within ninety days from the date of the decision, award or order, as the case may be, appeal to the Tribunal.

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State of Rajasthan - Subsection

Section 105(10)(f) in Rajasthan Co-operative Societies Act, 2001