Section 25(6) in The Bihar Co-operative Societies Act, 1935
(6)On receipt of the refusal order under sub-section (4) and on non-receipt of the conclusive evidence relating to the amendment as specified under sub-section (5) an appeal shall lie before the Registrar the conclusive evidence or refusal order relates to the Registrar having been delegated with the power of Registrar and if such order has been passed by the Registrar Co-operative Societies himself then appeal shall lie before the State Government:Provided that such appeal shall be filed within two months from the receipt of order or non receipt of conclusive evidence.] [Sub-sections (4), (5) & (6) added by (Amendment) Act 10 of 2002.]
