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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Goa - Subsection

Section 63(3) in The Goa Co-operative Societies Act, 2001

(3)Where the Government has subscribed to the extent of more than one half of the share capital of a society, it shall be obligatory on such a society to seek prior approval of the Government to the appointment of the Chief Executive.