Section 125(15) in Goa Co-operative Societies Rules, 2003
(15)When the society to which property is transferred under sub-rule (5) has realised all its dues, under the order in execution of which the property was transferred, from the proceeds of management of the property, the property, if unsold, shall be restored to the defaulter.Explanation:- In this rule, the word "society" includes the society under liquidation.
