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[Cites 0, Cited by 0] [Section 91D(1)] [Section 91D] [Entire Act]

State of Goa - Subsection

Section 91D(1)(d) in The Goa Co-operative Societies Act, 2001

(d)any sum ordered to be paid under this Act as a contribution to the assets of the society together with interest, if any due on such amount or sum and costs of process by the attachment and sale or by sale without attachment of the property of the person against whom such decree, decision, award or order has been obtained or passed.