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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Goa - Subsection

Section 69(d) in The Goa Co-operative Societies Act, 2001

(d)The election of representatives to the representative general body shall be held six months prior to the election of the board of directors of the concerned society and such elected representative shall be elected for a term of five years and shall be eligible for re-election, if not otherwise disqualified under the provisions of this Act, rules and bye-laws.