Section 108 in Arunachal Pradesh Co-operative Societies Act, 1978
108. Appeal against order of winding up.
(1)The Committee, or any member of the society ordered to be wound up, may, within two months from the date of the issue of the order made under Section 106, appeal to the Government;Provided that no appeal shall lie against an order issued under sub-Clause (i), (ii) or (iii) of Clause (c) of sub-section (1) of Section 106.(2)No appeal from a member under this section shall be entertained unless it is accompanied by such sum as security for the costs of hearing the appeal, as may be prescribed.
