Section 29(2) in The Goa Co-operative Societies Act, 2001
(2)A member shall not transfer any share held by him or his interest in the capital or property of any society, or any part thereof, unless-(a)he has held such share or interest for not less than one year;(b)the transfer is made to a member of the society or to a person whose application for membership has been accepted by the society.
