Section 6(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)No society, other than a federal society, shall be registered under this Act, unless it consists of at least ten persons [or such higher number of persons as the Registrar may, having regard to the objects and economic viability of a society and development of the co-operative movement, determine from time to time for a class of societies] [These words were inserted by Maharashtra 20 of 1986, Section 5.] (each of such persons being a member of a different family), who are qualified to be members under this Act, and who reside in the area of operation of the society:[Provided that, a lift irrigation society consisting of less than ten but of five more such persons may be registered under this Act.] [This proviso was added by Maharashtra 27 of 1969, Section 4(a).][Provided further that, the condition regarding residence of the members in the area of operation of the society shall not apply for registration of the society, being the co-operative credit structure entity.] [This proviso was added by Maharashtra Act 11 of 2008, Section 3, (w.e.f. 29.10.2007).][Provided also that, the Registrar may specify the norms and conditions for registration of societies or class of societies.] [This proviso was inserted by Maharashtra Act No. 16 of 2013 date 13-8-2013, Section 4, (w.e.f. 14-2-2013).]
