Section 6(1) in The Gujarat Co-Operative Societies Act, 1961
(1)No society other than a federal society shall be registered under this Act unless it consists of atleast ten persons (each of such persons being a member of different family) who are qualified to be members under this Act and who reside in the area of operation of the society.[(1-A) In case of the society in co-operative credit structure registered under subsection (1), the society shall have power to decide their respective area of operation without any restrictions.] [Inserted by Gujarat 1 of 2008, Section 3 (w.e.f. 8.10.2007).]
