Section 91A in The Goa Co-operative Societies Act, 2001
91A. Private transfer of property made after issue of Certificate void against society.
- Any private transfer or delivery of, or encumbrance or charge on, property, made or created after the issue of certificate of the Registrar, Liquidator, or Assistant Registrar, as the case may be, under section 91 shall be null and void as against the society on whose application the said certificate was issued.
