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[Cites 0, Cited by 0] [Section 87(3)] [Section 87] [Entire Act]

State of Goa - Subsection

Section 87(3)(d) in The Goa Co-operative Societies Act, 2001

(d)Any person who is a party to the dispute and entitled to more than one relief in respect of the same cause of action may claim for all or any of such reliefs, but if he omits to claim for all such reliefs, he shall not forward a claim for any relief so omitted, except with the leave of the Registrar, his nominee or board of nominees, as the case may be.