Section 9(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)If the Registrar is satisfied that-(a)the application for registration of the proposed society complies with the provisions of the Act and the rules;(b)the objects of the proposed society are in accordance with the provisions of section 4;(c)the proposed society complies with the requirements of sound business and has reasonable chances of success;(d)the area of operation of the proposed society does not overlap the area of operation of another registered society of the same class or category save as permitted by the Registrar; and(e)the proposed bye-laws of the society are not contrary to the provisions of this Act or the rules or to the co-operative principles or to any other law applicable to the society;he may, within a period of one hundred and twenty days from the date of receipt by him of the application for registration, register the society and its bye-laws.
