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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Goa - Subsection

Section 60(2) in The Goa Co-operative Societies Act, 2001

(2)A person shall cease to be a director if such person incurs any of the disqualifications specified in sub-section (1) or-
(a)absents himself from three consecutive board meetings without leave of absence;
(b)absents from three consecutives general meetings.
(c)is penalised under this Act.