Section 8 in The Bihar Co-operative Societies Act, 1935
8. Conditions of registration.
(1)No society, other than a society of which a member is a registered society, shall be registered under this Act which does not consist of at least ten persons above the age of eighteen years and, where the primary object of the society is the creation of funds to be lent to its members, unless such persons-(a)reside in the same town or village or in the same group of villages; or(b)save where the Registrar otherwise directs, are members of the same tribe, class or occupation.(1A)[ The State Government may, by notification in the Official Gazette reduce the minimum number of membership of 10 persons for particular class of Co-operative Societies.] [Inserted by Act 39 of 1982.](1b)[ Notwithstanding anything contrary contained in Bihar Co-operative Societies Act, 1935 or any other Bihar Act or Rules framed thereunder or bye-laws of a Co-operative Society or class of Co-operative Societies or any order issued by the State Government or Registrar of Co-operative Societies, there shall be only one registered Fishermen Co-operative Society in a Block with its area of operation extending over the whole Geographical limit of the Block.] [Inserted by Bihar Act 21, 2012.](2)The word "limited" shall be the last word in the name of every society with limited liability registered under this Act.
