Section 17 in The Goa Co-operative Societies Act, 2001
17. Partnership of societies and subsidiary.
(1)Any two or more societies may, by resolution passed by three-fourths majority of the members present and voting at a general meeting of each such society, enter into partnership for carrying out any specific business or businesses, provided that each member has had clear ten days written notice of the resolution and the date of the meeting.(2)Nothing in the Partnership Act, 1932 (9 of 1932) shall apply to such partnership.(3)The annual reports and accounts relating to specific business or businesses of each such society shall be placed before the annual general meeting of each such society.(4)Any society may, by resolution passed at general meeting by three-fourths majority of members present and voting, promote one or more subsidiary organisations for the furtherance of its stated objectives and such organisations may be registered under any law for the time being in force as agreed to by the general body.(5)The annual reports and accounts of such subsidiary organisations shall be placed before the general meeting of the promoting co-operative society every year.(6)Any subsidiary organisation created under sub-section (4) shall exist only as long as the general body of the co-operative society deems its existence necessary.(7)The concerned society shall intimate to the Registrar about such partnership or subsidiary within a month of its formation or dissolution.
