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[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Goa - Subsection

Section 126(2)(ii) in Goa Co-operative Societies Rules, 2003

(ii)The fees in respect of recovery of losses under section 82 of the Act and execution of awards or orders under section 91 of the Act shall be paid by the concerned person or society as per the order of the Co-operative Authority.