Section 11 in The Bihar Co-operative Societies Act, 1935
11. Registration.
(1)If the Registrar is satisfied that a society has complied with the provisions of this Act and Rules and that its proposed bye-laws are not contrary to this Act or to the Rules, he may, if he thinks fit, register the Society and its bye-laws.(2)If the Registrar refuses to register a society he shall record his reasons for such refusal.(3)An appeal shall lie to the State Government from an order of the Registrar refusing to register a society, within two months from the date of the receipt of the order by at least one of the applicants.
