Section 87(14) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(14)(i)The Liquidator shall not exercise the powers under Clauses (c), (d), (f), (g), (h) and (k) of Section 109 without the prior approval of the Registrar.(ii)An appeal against the order of the Liquidator under Clauses (a), (b), (i), (j), (l), (m) and (n) of Section 109 shall lie to the Registrar.
