Section 44I in Jharkhand Co-operative Societies Act, 2008
44I. Appeal from the order of the Registrar.
- Any person aggrieved by the liquidation under sub-section(1) of section 44AO or by amalgamation or establishment of new societies and the registration there of under sub-section(2) of the said section may file a representation before the State government against the order of the Registrar within thirty days of the date of order and the state Government may, after hearing the objections, pass such orders as may be deemed fit and the order of the State Government thereon shall be final and shall not be called in question in any Court of law.
