Section 4(5) in Assam Co-Operative Societies Act, 2007
(5)No society shall be registered if in the opinion of the Registrar its declared objects are not likely to be achieved or if it is economically unviable, technically and cooperatively unsound or if it may have an adverse effect upon any registered cooperative society or the cooperative movement as a whole or if the members or the applicants do not need the services or are not in a position to use the services of the cooperative society :Provided that no other organization, entity or societies registered under any other-Act existing for the time being in force other than this Act shall be registered or converted or merged as a cooperative society.
