Section 121(4) in The Goa Co-operative Societies Act, 2001
(4)If any person commits any act or publishes any writing which is calculated to improperly influence a [* * *] [The words 'Co-operative Authority or' omitted by the Goa Co-operative Societies (Amendment) Act, 2009.] the Co-operative Tribunal to bring any such [* * *] [The words 'Co-operative Authority or' omitted by the Goa Co-operative Societies (Amendment) Act, 2009.] Tribunal into disrepute or contempt or to lower its or his authority, or to interfere with the lawful process of the [said Tribunal] [Substituted by the Goa Co-operative Societies (Amendment) Act, 2009.] , such person shall be deemed to be guilty of contempt of the [said Tribunal] [Substituted by the Goa Co-operative Societies (Amendment) Act, 2009.].
