Section 2(22a) in The Goa Co-operative Societies Act, 2001
(22a)[ 'general society' means a society not falling in any of the class of societies as defined in section 2 of the Act;] [Inserted by Amendment Act, 2004 (Goa Act 22 of 2004) published in Official Gazette, Sr. I No. 23 dated 3rd September, 2004 inserted in the Act, 2001.];
