Section 2 in Societies Registration (Uttarakhand Amendment) Act, 2019
2. Substitution of Section 1.
- In Socieites Registration Act, 1860, (which is hereinafter referred to as Principal Act) the Section 1 shall be substituted as follows, namely -"1. Societies formed by memorandum of association and registration. - Any seven or more persons associated for any literary, scientific or chariatable purpose, or for any such purpose as is described in Section 20 of the Act, may, by digital signature of their name in online form of Memorandum of Association and rules filing the same online with the Registrar form themselves into a society under this Act.".
