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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Goa - Subsection

Section 51(1) in Goa Co-operative Societies Rules, 2003

(1)Immediately after the appointment of board of administrators under sub-section (1) of section 71 of the Act, the board of directors in whose place the appointment is made shall give to the board of administrators the charge of the property, documents and accounts of the society.