(4)The Registrar shall if he is satisfied that,-(a)the application is in conformity with the requirements of this Act;(b)the proposed bye-laws are not contrary to the provisions of this Act ; and(c)the name of the proposed Co-operative Society is not the same as that of a Co-operative Society already registered under this section, or the same as that used by a class of societies already registered under Section 7 of the Andhra Pradesh Co-operative Societies Act, 1964, register the Co-operative Society and also its bye-laws and communicate by registered post a certificate of registration and the original of the registered bye-laws signed and sealed by him, within a period of sixty days from the date of submission of application, to the Chief Promoter mentioned in the application.
