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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(20) in The Goa Co-operative Societies Act, 2001

(20)'federal society' means a society,-
(a)not less than five members of which are themselves societies, and
(b)in which the voting rights are so regulated that the members which are societies have not less than four-fifths of the total number of votes in the general meetings of such society;