Section 67 in The Bihar Co-operative Societies Rules, 1959
67. Sanction for appeal
- An application for special sanction to file an appeal under Section 44 (5) of the Act shall be made in writing to the Registrar within six weeks from the date of the communication of the order of the liquidator and the application shall be accompanied by a copy of the memorandum of appeal. After the Registrar disposes of the application, he shall send a copy of his order duly certified to be a true copy to the applicant and the liquidator.Disputes: Arbitration
