Section 41(6) in The Bihar Co-operative Societies Act, 1935
(6)An appeal shall lie from an order of the Registrar under sub-section (1) to the State Government on application made by any member of the ManagingCommittee within three months from the date of communication of the order to the registered society concerned. The order of the State Government on appeal, and subject to the result of such appeal, if any, the order of the Registrar shall be final.
