Section 93(3) in The Goa Co-operative Societies Act, 2001
(3)[When a final order is passed confirming the interim order under section 92 or an order is passed under section 92A, as the case may be] [In sub-section (3), for the expression 'When a final order is passed confirming the interim order,', the expression 'When a final order is passed confirming the interim order under section 92 or an order is passed under section 92A, as the case may be,' substituted by Amendment Act, 2004 (Goa Act 22 of 2004) published in O. G., Sr. I No. 23 dated 3rd September, 2004.], the officers of the society shall vacate their offices, and while the winding up order remains in force, the general body of the society shall not exercise any powers.
