Section 4(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(1)Subject to the provisions of this act, a co-operative which intends to be self reliant, autonomous, voluntary, democratic business enterprise constituted in accordance with the co-operative principles specified in Schedule A or a co-operative established with the object of facilitating the operations of such co-operatives, other than the housing co-operative shall be registered under this Act:Provided that no co-operative [which has taken loan, share capital or Government guarantee from Government] [Substituted by M.P. Act No. 24 of 2001 for the words 'which has taken loan, share capital, Government guarantee or grant from Government' (w.e.f. 15-10-2001).] shall be registered as a co-operative under this Act.
