Section 8(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)If the Registrar is satisfied-(a)that the application complies with the provisions of this Act and the rules;(b)that the aims of the proposed society are in accordance with section 4;(c)that the aims of the proposed society are not inconsistent with the principles of social justice;(d)that the proposed bye-laws are not contrary to the provisions of this Act and the rules; and(e)that the proposed society has reasonable chances of success; he may register the society and its bye-laws.
