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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Goa - Subsection

Section 114(3) in Goa Co-operative Societies Rules, 2003

(3)The cost and expenses of special audit payable by the creditor under sub-section (2) of section 76 of the Act and the expenses of inquiry payable under sub-section (3) of section 77 of the Act as may be fixed by the Registrar shall be paid to the Registrar.