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[Cites 0, Cited by 0] [Section 59A] [Entire Act]

State of Goa - Subsection

Section 59A(3) in The Goa Co-operative Societies Act, 2001

(3)The Registrar shall, within seven days from the date of receipt of requisition under sub-section (2), convene a special meeting of the board of directors/committee which shall be held not later than fifteen days from the date of issue of the notice of such meeting.