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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(3)(i) in The Goa Co-operative Societies Act, 2001

(i)the society, after passing such resolution, has given notice thereof in such manner as may be prescribed to all its members, creditors and other persons whose interests are likely to be affected (hereinafter in this section referred to as "other interested persons"), giving them the option, to be exercised within one month from the date of such notice, of becoming members of any of the new societies, or continuing their membership in the amalgamated or converted society, or demanding payment of their share or interest or dues, as the case may be;