Section 5 in Sikkim Co-Operative Societies Act, 1978
5. Conditions of registration.
(a)No society other than a federal society shall be registered under this Act unless it consists of at least ten persons not belonging to the same family who are qualified to be members under this Act and who reside in the area of operation of the society.Explanation. - For the purpose of this Act 'Family' means the husband, wife, sons and unmarried daughters.(b)The word 'limited' shall be the last word in the name of every society with limited liability registered under this Act.
