Section 30(1) in The Goa Co-operative Societies Act, 2001
(1)On the death of a member of a society, the society shall transmit the share or interest of the deceased member to a person or persons nominated, or to such person as may appear to the Board of Directors to be the heir or legal representative of the deceased member:Provided that, such nominee, heir or legal representative, as the case may be, is duly admitted as a member of the society.Provided further that nothing contained in this sub-section or in section 21 shall prevent a minor or person of unsound mind from acquiring by inheritance or otherwise, any share or interest of a deceased member in a society.
