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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Goa - Subsection

Section 15(3)(ii) in The Goa Co-operative Societies Act, 2001

(ii)all the members and creditors and other interested persons have assented to the decision, or deemed to have assented thereto by virtue of any member or creditor or any other interested person failing to exercise his option within the period specified in clause (i) aforesaid; and