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State of Arunachal Pradesh - Section

Section 101 in Arunachal Pradesh Co-operative Societies Act, 1978

101. Appeal against decision of Registrar or his nominee or board of nominees.

- Any party aggrieved by any decision of the Registrar or his nominee or board of nominees under the last preceding section or an order passed under Section 99 may, within two months from the date of the decision or order, appeal to the Government;