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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Goa - Subsection

Section 13(2)(b) in The Goa, Daman and Diu Chit Funds Act, 1973

(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.