Section 7(2) in The Goa Co-operative Societies Act, 2001
(2)The application shall be signed,-(a)in the case of a society other than a federal society, by at least ten persons (each of such persons being a member of a different family), who are qualified under this Act; and(b)in the case of a co-operative housing society, by at least five such persons:Provided that in case where a co-operative housing society consists of more than five persons in accordance with the scheme of housing on the plot of land mentioned in the objects of the society, the application shall be signed by at least fifty one per cent. of the total number of the expected members;(c)in the case of lift irrigation society, by at least five such persons; and(d)in the case of a federal society, by at least five societies.
