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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Goa - Subsection

Section 93(4) in The Goa Co-operative Societies Act, 2001

(4)The person appointed under this section as Liquidator shall, subject to the general control of the Registrar, exercise all or any of the powers mentioned in section 95. The Registrar may remove such person and appoint another in his place, without assigning any reason.