Section 19(7) in The M.P. Co-Operative Societies Act, 1960
(7)The decision of the Registrar in appeal shall be final and the Registrar shall communicate his decision to the parties within [thirty] [Inserted by M.P. Act No. 14 of 1976.] days from the date thereof.] [Substituted by M.P. Act No. 8 of 1970.]
