Section 126A in The Goa Co-operative Societies Act, 2001
126A. [ Power to exempt societies from provisions of this Act. [Inserted by the Goa Co-operative Societies (Amendment) Act, 2009.]
- The Government may, by general or special order, to be published in the Official Gazette, exempt any society or class of societies from any of the provisions of this Act, or may direct that such provision shall apply to such society or class of societies with such modifications not affecting the substance thereof as may be specified in the order:Provided that no order to the prejudice of any society shall be passed, without an opportunity being given to such society to present its case.].
