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[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

State of Goa - Subsection

Section 127(2)(xliii) in The Goa Co-operative Societies Act, 2001

(xliii)prescribe the manner in which any property shall be delivered to, and the terms and conditions subject to which such property shall be held by a society in execution proceedings;