Section 104 in The Maharashtra Co-Operative Societies Act, 1960
104. Appeal against order of winding up.
- [(1) The committee, or any member of the society, ordered to be wound up may prefer an appeal against the final order of winding up within two months from the date of the issue of the order made under section 102, -(a)if made by the Registrar, or the Special or Additional or Joint Registrar on whom the powers of the Registrar are conferred, to the State Government;(b)if made by any person other than the Registrar, or special or Additional or Joint Registrar on whom the powers of the Registrar are conferred, to the Registrar:Provided that, no appeal shall lie against an order, issued under sub-clause (i), (ii) or (iii) of clause (c) of sub-section (1) of section 102,] [Sub-section (l) was substituted by Maharashtra 7 of 1997, Section 12.](2)No appeal from a member under this section shall be entertained unless it is accompanied by Such sum as security for the costs of hearing the appeal, as may be prescribed.
