Section 6 in The M.P. Co-Operative Societies Act, 1960
6. Conditions of registration.
- [(1) No society, other than a society of which another society is a member, shall be registered under this Act unless it consists of at least [twenty] [Substituted by M.P. Act No. 14 of 1976.] persons competent to contract under Section 11 of the Indian Contract Act, 1872 (IX of 1872) and belonging to [twenty] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].] different families, not being near relations and, where the objects of the society include the creation of funds to be lent to its members, unless such persons, save where the Registrar by general or special order otherwise directs, reside in the same town or village or in a compact group of villages:]Provided that a society formed exclusively for the benefit of students may be registered, notwithstanding that the members of such society may not have attained the age of majority according to the law to which they are subject :[Provided further that the Registrar may relax the condition of minimum membership to that society which is organized for the welfare of the employees of any organisation/establishment] [Substituted by M.P. Act No. 12 of 1994 [w.e.f. 8-5-1994].].[Provided also that in case of a primary society, there shall be atleast 33 per cent women members at the time of registration:Provided also that the Registrar may, for sufficient reasons, relax the conditions of the prescribed percentage of women members.] [Inserted by M.P. Act No. 33 of 1998 [w.e.f. 3-11-1998].](2)The word "limited" or its equivalent in any Indian language shall be the last word in the name of every society registered with limited liability under this Act.
