Section 21(2) in The Goa Co-operative Societies Act, 2001
(2)No person shall be admitted as a member of a society except the following, that is to say: -(a)an individual, who is a citizen of India and who is competent to contract under the Contract Act, 1872 (9 of 1872);(b)a firm, company or any other body corporate constituted under any law for the time being in force, or a society registered under the Societies Registration Act, 1860 (XXI of 1860);(c)a society registered, or deemed to be registered, under this Act or any other Co-operative Societies Act;(d)a public trust registered under any law for the time being in force for the registration of such trusts.(e)[ Any Self Help Group formed by women for mutual assistance or with an objective to avail any type of assistance from the Government or any organization for their social, economic, cultural and educational improvement.] [Inserted by the Goa Co-operative Societies (Amendment) Act, 2009.]
