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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Goa - Subsection

Section 126(2)(i) in Goa Co-operative Societies Rules, 2003

(i)The fees to be paid for disputes under section 83 of the Act shall be paid by the disputant to the Co-operative Authority on filing of the reference.