Section 12 in The Manipur Co-operative Societies Act, 1976
12. Classification of societies.
(1)The Registrar shall classify all societies into one or other classes of societies defined in Section 2, and also into such sub-classes thereof, as may be prescribed by rules.(2)The Registrar may, for reasons to be recorded in writing, alter the classification of a society from one class of society to another, or from one sub-class thereof to another; and may, in the public interest and subject to such terms and conditions as he may think fit to impose, allow any society so classified, to undertake the activities of a society belonging to another class.(3)A list of all societies so classified shall be published by the Registrar every three-years in such manner as the Manipur Government may, from time to time, direct.
