Section 13(2) in The Goa, Daman and Diu Chit Funds Act, 1973
(2)(a)In case of any dispute in regard to the value of the property offered as security under clause (d) of sub-section (1), the matter shall be referred by the subscriber to the Registrar, who shall, after giving the parties an opportunity of being heard, pass such order as he thinks fit.(b)Any person aggrieved by the decision of the Registrar may, within seven days of the communication to him of such order, appeal to the Director of Chits, whose decision thereon shall be final.
