Section 9(1) in The Delhi Co-Operative Societies Act, 2003
(1)If the Registrar is satisfied -(a)that the application complies with the provisions of this Act and the rules;(b)that the objects of the proposed co-operative society are in accordance with section 4;(c)that the proposed bye-laws are not contrary to the provisions of this Act and the rules;(d)that in case of co-operative bank prior written permission of the Reserve Bank for registration has been received by the Registrar;[***] [The word "and" omitted by Delhi Act 1 of 2005, section 3 (w.e.f. 1-4-2005)](e)that the proposed co-operative society has reasonable chances of success;(f)[ that in case of a co-operative housing society, the confirmation of availability of land to the co-operative housing society from the land allotting agency has been received by the Registrar,] [Inserted by Delhi Act 1 of 2005, section 3 ]the Registrar may register the co-operative society and its bye-laws.;
