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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(2) in Jharkhand Co-operative Societies Rules, 2008

(2)A person whose application for admission to membership has been rejected by the managing committee may, within sixty days of the communication of the decision to him, appeal to the Registrar in case of Co-operative Society and to the Forum or the Tribunal, as the case may be, in case of self supporting society, and the decision of the Registrar or Forum or Tribunal, as the case may be, in this regard, shall be final.