Section 83(2) in Kerala Cooperative Societies Act, 1969
(2)An appeal under sub-section (1) shall be made within sixty days from the date of the order or decision,-(a)If the order or decision was made by the Registrar, to the Government; and(b)in order cases, the Registrar, and the Government or the Registrar, as the case may be, may pass such order on the appeal as they or he may think fit.
