Section 92(1)(c) in The Goa Co-operative Societies Act, 2001

[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

State of Goa - Subsection

Section 92(1)(c) in The Goa Co-operative Societies Act, 2001

(c)of his own motion, in the case of a society which-

(i)has not commenced working, or

(ii)has ceased working, or

(iii)possesses shares or members' deposits not exceeding five hundred rupees, or

(iv)has ceased to comply with any conditions as to registration and management in this Act or the rules or the bye-laws, is of the opinion that a society ought to be wound up, he may issue an interim order directing it to be wound up.

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State of Goa - Subsection

Section 92(1)(c) in The Goa Co-operative Societies Act, 2001