Section 158 in Jammu and Kashmir Co-Operative Societies Act, 1989
158. Appeals to Tribunal and other Authorities.
- Save as otherwise provided by this Act, an appeal shall lie from the original order or appellate order of Deputy Registrar Co-operative Societies, Joint Registrar, Addl. Registrar as follows;(a)to the Joint Registrar, Co-operative Societies when the order, decision or award is made by Deputy Registrar;(b)to the Additional Registrar, Co-operative Societies when the order, decision or award is made by Deputy Registrar;(c)to the Registrar when the order, decision or award is in ode by Additional Registrar and against such order and decisions as mentioned in clause (b);(d)to the [Tribunal] [Substituted 'Co-operative Tribunal' by Governor's Act No. 9 of 2016, dated 3.4.2016.] when the order, decision is made by the Registrar:Provided that where an original order is confirmed on first appeal, no further appeal shall lie against the orders passed in first appeal.
