Section 5(7) in Punjab Self-Supporting Co-operative Societies Act, 2006
(7)Where an order of refusal is received tinder sub-section (6) by the duly authorised person within the period, specified in that sub-section, he may -(a)submit an application to the Registrar against the refusal and seek registration afresh; or(b)make an appeal against the order of refusal or delay in issuing the certificate of deemed registration to the Co-operative 'tribunal within a period of sixty days from the date of communication of such an order.
