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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Goa - Subsection

Section 76(5) in The Goa Co-operative Societies Act, 2001

(5)The Registrar shall, within a period of thirty days from the date of the receipt of the special audit report, communicate copies of the same to-
(a)the applicant creditor; and
(b)the society concerned.