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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Goa - Subsection

Section 53(4) in Goa Co-operative Societies Rules, 2003

(4)In the event of the Registrar taking action under the last preceding sub-rule, he shall also cause copies of the provisional list of voters to be displayed on his notice board and on the notice board of the Assistant Election Officer and of the society for inviting claims and objections from the members of the society.