| [Goa Act No. 16 of 1989] | [20th July, 1989] |
An Act further to amend the Maharashtra Co-operative Societies Act, 1960 in its application to State of Goa.
Be it enacted by the Legislative Assembly of Goa in the Fortieth Year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Maharashtra Co-operative Societies (Goa Amendment) Act, 1989.’
2. It shall come into force at once.
3. Amendment of Section 73H.- After sub-section (2) of section 73H of the Maharashtra Co-operative Societies Act, 1960 as applied to the State of Goa (hereinafter referred as the ‘principal Act’) the following sub-section (2a) shall be inserted, namely.-
"(2a) Where any members are elected at general elections on the Committee of any society to which section 73H of the principal Act applies and the period of three years from the date of the first meeting is not over in their case before the amendment of sub-section (2) by the Maharashtra Co-operative Societies (Goa Amendment) Act, 1989 comes into force, such members shall be entitled to hold office for a period of five years as provided in the said sub-section (2) as amended."