Section 58A(1)(ii) in The Goa Co-operative Societies Act, 2001

[Cites 0, Cited by 0] [Section 58A(1)] [Section 58A] [Entire Act]

State of Goa - Subsection

Section 58A(1)(ii) in The Goa Co-operative Societies Act, 2001

(ii)within one month from the date of submission of a requisition in writing to that effect by atleast one-tenth of the total number of members of the society or by atleast one-tenth of the total number of elected representatives or by such number of members as specified in the bye-laws for the purpose; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Goa - Subsection

Section 58A(1)(ii) in The Goa Co-operative Societies Act, 2001