Section 6 in Assam Co-Operative Societies Act, 2007
6. Conditions of Registration.
- 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 such number of eligible persons as may be prescribed by the Registrar of Cooperative Societies:Provided that the number of members for the above purpose shall not in any case be less than 10 members competent to contract under Section 11 of the Indian Contract Act, 1872 (IX of 1872) and belonging to ten different families.(2)The word limited shall be the last word in the name of every society registered under this Act.(3)No society shall be registered under this Act in an area where there already exists another cooperative society with similar objectives:Provided that Registrar may allow registration of more than one cooperative societies in the same area of operation in case the need or necessity, demand for organization of such types of societies requires registration of more such types of societies in the same area of operation e.g. transport cooperative, labour contract cooperative, trading cooperative, housing cooperative.However, in doing so proper justification must be obtained before allowing registration of such societies.
