Section 3(d) in The Goa Co-operative Societies Act, 2001
(d)The economic results, arising out of the operations of a co-operative society, belong to the members of that co-operative Society and shall be distributed in such a manner as would avoid one member gaining at the expense of others, which shall be achieved,-(i)by provision for development of the business of the co-operative society;(ii)by provision of common services; or(iii)by distribution among the members in proportion to their transactions with the co-operative society;
