Section 98(1)(n) in The U.P. Co-operative Societies Act, 1965

[Cites 0, Cited by 1] [Section 98(1)] [Section 98] [Entire Act]

State of Uttar Pradesh - Subsection

Section 98(1)(n) in The U.P. Co-operative Societies Act, 1965

(n)an order passed by the Registrar under Section 128 annulling any resolution or cancelling any order, may, within thirty days of the communication of the order, decision or award to be appealed against, be preferred by the aggrieved party to the authorities mentioned in sub-section (2) in the manner prescribed

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State of Uttar Pradesh - Subsection

Section 98(1)(n) in The U.P. Co-operative Societies Act, 1965