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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Goa - Subsection

Section 66(1) in The Goa Co-operative Societies Act, 2001

(1)The elections to the board of directors of all the societies and representative general bodies under section 69(d) and (e) of this Act, except those mentioned in sub-section (5) of this section, shall be conducted by the Registrar in such manner as may be prescribed.