Section 56(1) in Jharkhand Co-operative Societies Act, 2008
(1)The Registrar may, on application or of his own motion, revise any order passed by a person exercising the powers of a Registrar or by a liquidator under section 44 provided such order has been passed within a period not exceeding six months:Provided that the Registrar shall have no power to revise any order against which appeal has been provided under provisions of this Act.
