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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Goa - Subsection

Section 125(5) in Goa Co-operative Societies Rules, 2003

(5)On failure of the defaulter, or any person interested, or any person holding any interest in the property, to deposit the amount under sub-rule (4), the co-operative authority shall direct the property to be transferred to the society or the Liquidator, as the case may be, and issue a certificate of transfer in Form 'P'.