Section 145U(2) in The Gujarat Co-Operative Societies Act, 1961
(2)Such reference may be made by an aggrieved party by presenting an election petition to the [Tribunal] [Substituted for the words 'State Government' by Gujarat 23 of 1982] :Provided that no such petition shall be made till after the final result of the election is declared and where any such petition is made it shall not be admitted by the [Tribunal] [Substituted for the words 'State Government' by Gujarat 23 of 1982] unless it is made within two months from the date of such declaration :Provided further that, the [Tribunal] [Substituted for the words 'State Government' by Gujarat 23 of 1982] may admit any petition after the expiry of that period, if the petitioner satisfies the [Tribunal] [Substituted for the words 'Government' by Gujarat 23 of 1982] that he had sufficient cause for not preferring the petition within the said period.
