Section 114(4) in The Goa Co-operative Societies Act, 2001
(4)The Government may appoint [The President or the Additional President of the Co-operative Tribunal] [Substituted by the Goa Co-operative Societies (Amendment) Act, 2009.] appointed under the Goa Administrative Tribunal Act, 1965 (Act No. 6 of 1965) to be the President of the Co-operative Tribunal.
