Section 20(6) in The Goa Co-operative Societies Act, 2001
(6)[ Surplus remained after the process of de-registration shall be transferred to "Surplus Fund Account" of the Registrar.Explanation: - For the purpose of this sub-section, "Surplus Fund Account" means account maintained for the purpose of surplus referred to in this sub-section] [Inserted by the Goa Co-operative Societies (Amendment) Act, 2009.].
