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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Goa - Subsection

Section 63(2)(b) in The Goa Panchayat Raj Act, 1994

(b)Each Committee shall be competent to co-opt in such manner as may be prescribed, members of farmers clubs, mahila mandals, yuvak mandals and other similar bodies recognized by the Government. A representative of co-operative societies in the Panchayat area shall be co-opted to the Production Committee. The rights and liabilities of the co-opted members shall be such, as may be prescribed.