Section 84(1) in The Goa Co-operative Societies Act, 2001
(1)If any society is unable to pay it's debts to a Central Bank by reasons of any of it's members committing default in the payment of the moneys due by them to the society, the apex co-operative bank may direct such society to refer to the Registrar under section 83, the dispute between the society and defaulting members thereof:Provided that if such society fails to refer the dispute as aforesaid within a period of ninety days from the date of receipt of such direction, the apex co-operative bank itself may refer to the Registrar the said dispute:Provided further that, in case of a reference, the bye-laws of the defaulting society shall apply as if all references to the society or it's board of directors in the said bye-laws were references to the apex co-operative bank.
