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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Goa - Subsection

Section 72(2) in The Goa Co-operative Societies Act, 2001

(2)Every society shall in each co-operative year hold, in addition to any other meetings or general meetings, its annual general meeting within nine months from the close of the co-operative year and not more than fifteen months shall elapse between the date of an annual general meeting and that of the next.