Section 96 in The Goa Co-operative Societies Act, 2001
96. Effect of order of winding up.
- After expiry of the period for appeal against the order made under section 92 [or where the appeal has been dismissed or where an order has been passed under section 92A,] [For the expression 'or where the appeal has been dismissed,', the expression 'or where the appeal has been dismissed or where an order has been passed under section 92A,' substituted by Amendment Act, 2004 (Goa Act 22 of 2004) published in O. G., Sr. I No. 23 dated 3rd September, 2004.], the order for winding up shall be effective and shall operate in favour of all the creditors and of all the contributories of the society as if it had been made on the joint petition of creditors and contributories. When a winding up order becomes effective, the Liquidator shall proceed to realise the assets of the society by sale or otherwise, and no dispute shall be commenced or, if pending at the date of the winding up order, shall be proceeded with, against the society, except by leave of the Registrar and subject to such terms as the Registrar may impose.
