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[Cites 0, Cited by 0] [Section 114(10)] [Section 114] [Entire Act]

State of Goa - Subsection

Section 114(10)(b) in The Goa Co-operative Societies Act, 2001

(b)Anything done or any action taken including any orders passed or regulations made by the said Goa, Daman and Diu Co-operative Tribunal, shall be deemed to have been done or taken by the Co-operative Tribunal constituted under this Act and shall continue in operation until duly modified or annulled.