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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Goa - Subsection

Section 78(3) in The Goa Co-operative Societies Act, 2001

(3)The person conducting special audit or inquiry may fix a reasonable period of not less that seven days for the purpose of compliance of the provisions of sub-section (2) and such compliance shall be mandatory on the persons required to provide information under sub-section (2).