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[Cites 0, Cited by 0] [Section 114(3)] [Section 114] [Entire Act]

State of Goa - Subsection

Section 114(3)(b) in The Goa Co-operative Societies Act, 2001

(b)[Two other members of the Co-operative Tribunal shall be persons of ability, integrity and standing, and having adequate educational qualifications, knowledge, experience of at least five years in dealing with problems relating to Co-operatives and/or persons having served in the Co-operative Department for a minimum period of twenty years and holding or held the post atleast in Group 'A' Junior grade in Goa Civil Service for minimum period of five years.] [Clause (b) omitted by the Amendment Act 6 of 2010.]