Section 4 in Manipur Societies Registration Act, 1989
4. Societies to be formed by memorandum of association and registration.
(1)Any seven or more individuals associated for any of the subjects mentioned in sub-section (2) may subscribe their names to a memorandum of association and file it along with a copy of the regulations with the Registrar for registration of the association as a society under this Act.(2)The objects referred to in sub-section (1) may relate to the promotion of literature, arts, science or religion; any charitable purpose including the care or relief of orphans, or of aged, sick, helpless or indigent persons; the alleviation of the sufferings of the animals; the diffusion of knowledge; the dissemination of social political or economic education; establishment and maintenance of libraries or reading rooms for the members or for the public; the collection and preservation of manuscripts, paintings, sculptures, works or arts, antiquities, natural history specimens, mechanical and scientific instruments and designs; any other object as may be notified by the State Government as beneficial to .the public or to a section of the public.
