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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Goa - Subsection

Section 124(2) in Goa Co-operative Societies Rules, 2003

(2)If the award or order referred to in sub-rule (1) is not carried out, it shall be forwarded by the society or as the case may be, by the party concerned, to the Co-operative Authority with an application for execution in Form 'O'.