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State of Manipur - Section

Section 97 in The Manipur Co-operative Societies Act, 1976

97. 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 95 may, within two months from the date of the decision or order, appeal to the Tribunal.