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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of West Bengal - Subsection

Section 135(3) in The West Bengal Co-Operative Societies Act, 1983

(3)Any person aggrieved by an order made by a Tribunal may, within ninety days from the date of such order, apply to such Tribunal for review of such order on one or more of the grounds specified in rule 1 of Order XLVII of the Code of Civil Procedure, 1908.