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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Goa - Subsection

Section 126(2) in The Goa Co-operative Societies Act, 2001

(2)While a society is being wound up, no suit or other legal proceeding relating to the business of such society shall be proceeded with or instituted against the society or any member thereof, or any matter touching the affairs of the society, except by leave of the Registrar and subject to such terms as he may impose.