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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Goa - Subsection

Section 86(1) in The Goa Co-operative Societies Act, 2001

(1)If the Registrar is satisfied that any matter referred to him or brought to his notice is a dispute within the meaning of section 83, the Registrar shall, subject to the rules, decide the dispute himself or refer it for disposal to a nominee, or a board of nominees, appointed by the Registrar.