Section 99(1) in The Multi-State Co-Operative Societies Act, 2002
(1)Subject to the provisions of section 100, an appeal shall lie under this section against—(a)an order made by the Central Registrar under sub-section (3) of section 7 refusing to register a multi-State co-operative society;(b)an order made by the Central Registrar under sub-section (9) of section 11 refusing to register an amendment of the bye-laws of a multi-State co-operative society;(c)a decision of a multi-State co-operative society refusing or deemed to be refusing under sub-section (4) of section 25 to admit any person as a member of the society who is otherwise duly qualified for membership under the bye-laws of the society;(d)an order made by the Central Registrar under section 81 apportioning the costs of an inquiry held under section 78 or an inspection made under section 80;(e)an order made by the Central Registrar under sub-section (2) of section 83;(f)an order made by the Central Registrar under section 86 directing the winding up of a multi-State co-operative society;(g)an order made by the liquidator of a multi-State co-operative society under section 90.
