Section 21(3) in The Goa Co-operative Societies Act, 2001
(3)Admission of members may be made only by an elected board of directors or by the general body where such a board does not exist:[omitted] [Proviso omitted by the Goa Co-operative Societies (Amendment) Act, 2009. Original proviso read as under 'Provided that in the case of co-operative banks and co-operative credit societies, an Administrator appointed under section 71 may admit members only for the purpose of sanction of loans.'].
