Section 2 in Goa Co-operative Societies Rules, 2003
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Goa Co-operative Societies Act, 2001 (Act 36 of 2001);(b)"constituency" means an electoral division as specified in the bye-laws of the society;(c)"delegate" means a representative elected to the general body of a society in accordance with the provisions of section 69 of the Act;(d)"Form" means a form appended to these rules.(2)Words and expressions used in these rules but not defined shall have the same meaning as assigned to them in the Act.
