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State of Madhya Pradesh - Section

Section 5 in The M.P. Society Registrikaran Adhiniyam, 1973

5. Societies formed by memorandum of association and registration.

- Any seven or more persons associated, for any literary, scientific, educational, religious or charitable purpose, or for any such purpose as is described in Section 2 may, by subscribing their names to a memorandum of association and filing the same with the Registrar, form themselves into a society under this Act.