Section 55(1) in The Goa, Daman and Diu Chit Funds Act, 1973
(1)Any foreman aggrieved by an order of the Registrar -(a)refusing to register the bye-laws of a chit under sub-section (1) of section 3;(b)refusing to grant a certificate of commencement under sub-section (2) of section 7;(c)refusing to accept the security under clause (a) of sub-section (1) of section 12 or under section 24: or(d)refusing to release the property charged by way of security or to order, the release of the cash security or the Government securities under sub-section (6) or sub-section (7) of section 12;may within thirty days of the communication to him of such decision appeal to the Director of Chits.
