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[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

State of Goa - Subsection

Section 127(2)(ix) in The Goa Co-operative Societies Act, 2001

(ix)prescribe the conditions subject to which the Official Assignee shall realise the assets and liquidate the liabilities, under sub-section (3) of section 20;