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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Goa - Subsection

Section 71(3) in The Goa Co-operative Societies Act, 2001

(3)The board of administrators so appointed shall have power to execute all or any of the functions of the board and to take all such actions as may be required in the interest of the society except admission of members.