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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(5) in The Multi-State Co-Operative Societies Rules, 2002

(5)On receipt of the appeal, the appellate authority shall as soon as possible examine it and ensure that:-
(a)the person presenting the appeal has the locus standi to do so;
(b)it is made within the prescribed time limit; and
(c)it conforms to all the provisions of the Act and the rules.