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[Cites 0, Cited by 0] [Section 95(1)] [Section 95] [Entire Act]

State of Goa - Subsection

Section 95(1)(j) in The Goa Co-operative Societies Act, 2001

(j)to determine, from time to time, after giving an opportunity to answer the claim, the contribution to be made or remaining to be made by the members or past members or by the estate, of deceased members, or by any officer, past officer or the estate of deceased officer to the assets of the society, such contribution being inclusive of debts due from such members or officers;