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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Goa - Subsection

Section 60(1)(v) in The Goa Co-operative Societies Act, 2001

(v)in the case of Co-operative housing societies, a member who defaults the payment of dues to the society within three months from the date of service of notice in writing served by post under certificate of posting demanding the payment of dues;