Section 83(3)(iii) in The Goa Co-operative Societies Act, 2001

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State of Goa - Subsection

Section 83(3)(iii) in The Goa Co-operative Societies Act, 2001

(iii)a claim by a society for any loss caused to it by a member, past member or deceased member, by any officer, past officer or deceased officer, by any agent, past agent or deceased agent, or by any servant, past servant or deceased servant, or by its board of directors, past or present, whether such loss be admitted or not;

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State of Goa - Subsection

Section 83(3)(iii) in The Goa Co-operative Societies Act, 2001