Section 119(1) in Goa Co-operative Societies Rules, 2003
(1)The Co-operative Authority shall record the evidence of parties to a dispute and the witnesses who attend. Upon the evidence so recorded and upon consideration of any documentary evidence produced by the parties, a decision shall be given by him in writing. Such decision shall be pronounced in open Court by the Co-operative Authority, either at once or as soon as may be practicable on some future day, of which due notice shall be given to the parties.
