Section 7(1) in Karnataka Co-Operative Societies Act, 1959
(1)If the Registrar is satisfied,-(a)that the application complies with the provisions of this Act [, rules and the provisions of any other law for the time being in force] [Substituted by Act 25 of 1998 w.e.f. 15.8.1998.];(b)that the objects of the proposed society are in accordance with section 4;(c)that the aims of the proposed society are not inconsistent with the principles of social justice;(d)that the proposed bye-laws are not contrary to the provisions of this Act and the rules; and(e)that the proposed society complies with the requirements of sound business and has reasonable chances of success;the [Registrar shall, within a period of three months from the date of receipt of the application, register] [Substituted by Act 25 of 1998 w.e.f. 15.8.1998.] the co-operative society and its bye-laws [and send by registered post, a certificate of registration and the original registered bye-laws signed with date and seal by him to the chief promoter mentioned in the application or to the chief executive of the Co-operative which is converted] [Inserted by Act 13 of 2004 w.e.f. 22.03.2004.][[(2) If the Registrar is unable to dispose of such application within the period specified in sub-section (1), the society and the bye-laws shall be deemed to have been registered.] [Sub-sections (2) to (4) inserted by Act 40 of 1964 w.e.f. 26.06.1965.]
