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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(b) in The Goa Co-operative Societies Act, 2001

(b)[ Not exceeding 20% shall be transferred to a deficit fund for meeting unforeseen deficits;] [Substituted vide Amendment Act 6 of 2010.]