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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Goa - Subsection

Section 132(3) in Goa Co-operative Societies Rules, 2003

(3)All the books and records of a society, whose registration has been cancelled, and the proceedings of liquidation, shall be destroyed by the Registrar or the Assistant Registrar, as the case may be, after the expiry of two years from the date of the order cancelling the registration of the society.