Section 121 in Goa Co-operative Societies Rules, 2003
121. Investigation of claims and objections against any attachment.
- Where any claim or objection has been preferred against the attachment of any property under section 88 of the Act on the ground that such property is not liable to such attachment, the Co-operative Authority shall investigate into the claim or objection and dispose it of, on merits:Provided that, no such investigation shall be made when the Co-operative Authority is of the opinion that the claim or objection is frivolous.
