Section 33(1)(II) in Goa Co-operative Societies Rules, 2003

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Goa - Subsection

Section 33(1)(II) in Goa Co-operative Societies Rules, 2003

(II): For the purpose of this rule, the total loan taken, deposit accepted, creditors for goods and services however, shall not include the amount invested in Government securities or an amount deposited in Central or State Co-operative Banks.

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State of Goa - Subsection

Section 33(1)(II) in Goa Co-operative Societies Rules, 2003