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State of Goa - Section

Section 90 in The Goa Co-operative Societies Act, 2001

90. 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 the last preceding section, or an order passed under section 88 may, within two months from the date of the decision or order, appeal to the Tribunal.