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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(3) in The Goa Co-operative Societies Act, 2001

(3)In case of refusal of amendment, if the decision is not communicated to the society, with the reasons therefor, within the said period of forty five days, the said amendment of the bye-laws shall be deemed to have been registered.