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[Cites 0, Cited by 1] [Section 92] [Entire Act]

State of Gujarat - Subsection

Section 92(2) in The Gujarat Co-Operative Societies Act, 1961

(2)The society concerned may make an appeal against an order made by the Registrar under sub-section (1) to the State Government within two months from the date of the communication of the order to the society.