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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Goa - Subsection

Section 59(6) in The Goa Co-operative Societies Act, 2001

(6)Every director and employee of a society while exercising his powers and discharging his duties shall,-
(a)act honestly and in good faith and in the best interests of the society; and
(b)exercise such due care, diligence and skill as a reasonably prudent person would exercise in similar circumstances.