Section 4 in The Assam Co-operative Societies Act, 1949
4. Societies which may be registered.
(1)A society which has as its objects the promotion of the economic interests or general welfare of its members or of the public in accordance with the co-operative principles, or a society established with the object of facilitating the operations of any society may be registered under this Act with limited liability.(2)No society shall be registered if in the opinion of the Registrar, its declared objects are unlikely to be achieved or if it is likely to be economically unsound or if it may have an adverse effect upon any registered society or the co-operative movement as a whole.
