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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Goa - Subsection

Section 31(2) in Goa Co-operative Societies Rules, 2003

(2)The paid up share capital may be reduced either by reducing the face value of the shares or converting the existing shares into partly paid shares:Provided that reduction in Government share capital in a society shall be only with the prior permission of the Government.