Section 6(1) in The Goa Co-operative Societies Act, 2001
(1)No society, other than a federal society, shall be registered under this Act unless it consists of at least ten persons (each of such persons being a member of a different family), who are qualified to be members under this Act and who reside or carry on business or profession in the area of operation of the society:Provided that a co-operative housing society consisting of at least five such persons who are residing or intend to reside in the area of operation of the society may be registered under this Act:Provided further that, a lift irrigation society consisting of five or more such persons may be registered under this Act.
