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[Cites 0, Cited by 0] [Section 68(3)] [Section 68] [Entire Act]

State of Goa - Subsection

Section 68(3)(b) in The Goa Co-operative Societies Act, 2001

(b)if the person is an employee of the society, direct the committee to remove such person from employment of the society forthwith, and if any member or members of the committee, without any good reason or justification, fail to comply with this order, remove the members and appoint any other person as members and declare them disqualified as provided in clause (a):