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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Goa - Subsection

Section 78(4) in The Goa Co-operative Societies Act, 2001

(4)It shall be competent for the Registrar to withdraw any special audit or inquiry from the officers to whom it is entrusted and to hold the inquiry himself or entrust it to any other person or persons as he deems fit.