Section 3(5) in The Punjab Co-operative Societies Act, 1961
(5)[ Notwithstanding anything contained in this Act, where any power of the Registrar is exercised by any person by virtue of the order issued by the Government under sub-section (3), the order passed or decision made by such person shall, for the purposes of appeal be deemed to be the order or decision of that person and not of the Registrar.] [Added by Punjab Act No. 6 of 1974 Section 3.]
