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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Goa - Subsection

Section 95(2) in The Goa Co-operative Societies Act, 2001

(2)Notwithstanding anything contained in sub-section (1), the Liquidator shall not have the right to vote on behalf of the society in liquidation, at the election of the board of directors or of the office bearers of any other society.