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[Cites 0, Cited by 0] [Section 85(1)] [Section 85] [Entire Act]

State of Goa - Subsection

Section 85(1)(c) in The Goa Co-operative Societies Act, 2001

(c)when the dispute is in respect of any matter touching the constitution, management or business of a society which has been ordered to be wound up under section 92, or in respect of which a nominated board of directors or an administrator has been appointed under section 71, be six years from the date of the order issued under section 92, or section 71, as the case may be;