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State of Gujarat - Section

Section 102 in The Gujarat Co-Operative Societies Act, 1961

102. Appeal against decision of Registrar or his nominee or board of nominees.

- Any party aggrieved by any decision of the Registrar or his nominee or board of nominees under Section 101 or in an order passed under Section 100 may, within two months from the date of the decision or order appeal to the Tribunal.