Section 11 in Assam Co-Operative Societies Act, 2007
11. Certificate of registration.
- The Registrar shall register the society and also take on record its bye-laws and communicate by registered post a certificate of registration and the original bye-laws signed and sealed by him within sixty days from the date of submission or receipt of the application for registration, as the case may be to such person specified in the application for the purpose subject to the fulfillment of the following conditions, namely:-(a)the application is in conformity with the requirements laid down under this Act;(b)the object of the proposed cooperative society is the economic and social betterment of its members through the provision of services to fulfill such common need as specified in the proposed bye-laws;(c)the proposed bye-laws are not inconsistent with the provisions of this Act and are not against the aims and objects of the cooperative society :Provided that where within sixty days of submission of the application for registration the society is not registered or the certificate of registration has not been issued or refusal of registration has not been communicated, the society shall be deemed to have been registered under this Act.
