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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Goa - Subsection

Section 127(4) in The Goa Co-operative Societies Act, 2001

(4)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made, and shall be subject to such modification as the Legislature may make during the session in which they are so laid, or the session immediately following.