Section 82(2) in The Goa Co-operative Societies Act, 2001
(2)The [The Registrar or the person authorised by him shall state in writing] [The words 'Co-operative Authority' is substituted by the word 'Registrar' by the Goa Co-operative Societies (Amendment) Act, 2009, thereafter vide Amendment Act 6 of 2010 the words 'Registrar shall state in writing' above entry is substituted.] the reasons for its decision in respect of every dis-allowance or surcharge and a copy of such decision shall be served on the person against whom it is made in the manner laid down for the service of summons in the Code of Civil Procedure, 1908 (V of 1908):Provided that the [Registrar] [The words 'Co-operative Authority', the word; 'Registrar' is substituted by the Goa Co-operative Societies (Amendment) Act, 2009.] shall not pass any order of recovery under this section unless the person against whom any such order is passed had an opportunity of making a representation either by himself or through a Counsel.
