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[Cites 0, Cited by 0] [Section 67A] [Entire Act]

State of Goa - Subsection

Section 67A(3) in The Goa Co-operative Societies Act, 2001

(3)The Board of Directors or administrator so appointed shall make necessary arrangements to constitute a new Board of Directors for enabling the new Board of Directors to enter upon office or to fill the vacancy/vacancies of the Directors, as the case may be, within such period or extended period as the Registrar may specify].