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[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

State of Goa - Subsection

Section 127(2)(xxv) in The Goa Co-operative Societies Act, 2001

(xxv)prescribe the manner in which funds may be raised by a society or class of societies by means of shares or debentures or otherwise and the quantum of funds so raised;