Section 57(2)(a) in The Goa, Daman and Diu Chit Funds Act, 1973
(a)who does not file the chit agreement under section 6 or a copy of any document under section 11, sub-section (2) of section 20, sub-section (2) of section 21, section 30 or section 33 within the period specified for such filing or within the further time allowed under section 56 for such filing; or