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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Goa - Subsection

Section 109(3) in The Goa Co-operative Societies Act, 2001

(3)Any person aggrieved by the decision of the co-operative housing society refusing permission for such transfer may, within thirty days from the date on which the refusal of permission is communicated to him, appeal to the Co-operative Authority.