Section 47 in The Goa, Daman and Diu Chit Funds Act, 1973
47. Copy of winding up order to be filed with Registrar.
(1)On the making of a winding up order, it shall be the duty of the petitioner in the winding up proceedings and of the Receiver to file with the Registrar a copy of the order, within one month from the date of the making of the order:Provided that the Registrar, may, upon application in writing by the petitioner or Receiver, allow, in his discretion, further time not exceeding fifteen days for the filing of any such copy.(2)On the filing of a copy of the winding up order, the Registrar, shall make an entry thereof in his books relating to the chit and shall notify in the Official Gazette that such an order has been made.
