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

State of Goa - Subsection

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

(b)Where a dispute has been instituted in the name of the wrong person or where all the defendants have not been included, the Registrar or his nominee or board of nominees may, at any stage of the hearing of the dispute, if satisfied that the mistake was bonafide, order any other person to be substituted or added as a plaintiff or a defendant, upon such terms as he thinks just.