Section 7(1) in The Multi-State Co-Operative Societies Act, 2002
(1)If the Central Registrar is satisfied—(a)that the application complies with the provisions of this Act and the rules;(b)that the proposed multi-State co-operative society satisfies the basic criterion that its objects are to serve the interests of members in more than one State;(c)that its bye-laws provide for social and economic betterment of its members through self-help and mutual aid in accordance with the co-operative principles;(d)that the proposed bye-laws are not contrary to the provisions of this Act and the rules,he may register the multi-State co-operative society and its bye-laws.
