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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Goa - Subsection

Section 77(6) in The Goa Co-operative Societies Act, 2001

(6)The inquiry officer acting under this section shall, among others, specifically state the amount of deficiency, waste or loss which appears to have been caused by the gross negligence or misconduct of any person in the performance of his duties.