Section 6(4) in Andhra Pradesh Co-Operative Societies Act, 1964
(4)[ Where the Registrar is satisfied,-(a)that the application conforms to the requirements laid down by this Act and the rules made thereunder;(b)that the objects of the Society seeking registration are in accordance with section 4;(c)that such Society is likely to be economically sound and that its registration may not have an adverse effect on the development of the Co-operative movement;(d)that the proposed bye-laws are not contrary to the provisions of this Act and the rules made thereunder; and(e)that the applicants are aware of the objects of the society as specified in Section 4 of the Act and contents of the proposed bye-laws, he may register the Society and its bye-laws within such time as may be prescribed.
