Section 4 in Himachal Pradesh Co-Operative Societies Act, 1968
4. Societies which may be registered.
- Subject to the provisions of this Act, and any rules framed thereunder, a Co-operative society which has, as its objects, the promotion of the economic and social interests of its members or the public in accordance with the Co-operative principles, or a Co-operative society established with the object of facilitating the operations of such a society, including a society formed by the division of any existing Co-operative society or amalgamation of existing Co-operative societies, may be registered under this Act.
