Section 4 in The U.P. Co-operative Societies Act, 1965
4. Societies which may be registered.
- Subject to the provisions of this Act, a society which has as its object the promotion of the economic interests of its members in accordance with co-operative principles or a society established with the object of facilitating the operations of such a society, may be registered under this Act.Explanation. - Co-operative principles shall include -(a)advancement of economic interest of the members in accordance with public morals, decency and the relevant directive principles of State policy enunciated in the Constitution of India;(b)regulation and restriction of profit motive;(c)promotion of thrift, mutual aid and self-help;(d)voluntary membership; and(e)democratic constitution of the society.
