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[Cites 0, Cited by 68] [Entire Act]

Union of India - Section

Section 9 in The Co-Operative Societies Act, 1912

9. Registration .-If the Registrar is satisfied that a society has complied with the provisions of this Act and the rules and that its proposed by-laws are not contrary to the Act or to the rules, he may, if he thinks fit, register the society and its by-laws.