1. Societies formed by Memorandum of Association and registration:
- Any seven or more persons associated for any literary, scientific, or charitable purpose, or for any such purpose as is described in Section 20 of this Act, may, by subscribing their named to a Memorandum of Association, and filing the same with [The Inspector-General of Registration (hereinafter referred to as the Inspector-General] [Sub by A.P. Act No. 10 of 1954, w.e.f. 1.10.1954.], [x x x] [ Omitted by Act 16 of 1874, Section 1 and Sch.] form themselves into a Society under this Act.Explanation: 'Inspector-General of Registration' means the Inspector-General of Registration appointed by the State Government under Section 3 of the Indian Registration Act, 1908 (Act 16 of 1908), and includes any officer subordinate to the Inspector-General, not below the rank of [District Registrar or Sub-Registrar holding charge of the office of the District Registrar] [Inserted by A.P. Act No. 10 of 1954, w.e.f. 1.10.1954.] to whom the State Government may delegate the functions of the Inspector-General under this Act.]
