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State of Goa - Section

Section 50 in The Goa, Daman and Diu Chit Funds Act, 1973

50. Right of appeal.

- The foreman, any subscriber, the Receiver or any other person aggrieved by a decision or order of the court in proceeding for winding up a chit may, within two months from the date of such decision or order appeal to the Judicial Commissioner's Court.