Section 43 in The Goa, Daman and Diu Chit Funds Act, 1973
43. Injunction order.
- The court may, upon the application of the foreman or of any subscriber to whom amounts are due in respect of the chit at any time after the presentation of the application for the winding up of a chit under this Act and before making of an order for the appointment of an interim Receiver or for winding up the chit, restrain further proceeding in any suit or proceeding instituted against the foreman for the realisation of amounts due from the chit upon such terms as the court thinks fit.
