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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Goa - Subsection

Section 64(3) in Goa Co-operative Societies Rules, 2003

(3)Any person whose name is entered in the list of voters may be a proposer or seconder for nominating a candidate for election:Provided that in case of election from constituency of societies, the proposer and seconder shall be from the same constituency.