Section 7(1) in Multi State Co-Operative Societies Act, 1984
(1)If the Central Registrar is satisfied -(a)that the application complies with the provisions of this Act and the rules.(b)that the proposed multi-Slate co-operative society satisfies the basic criterion that its objects are to serve the interests of members in more than one Slate:(c)that there is no other multi-State co-operative society having similar area of operation and identical objects:(d)that the proposed bye-laws arc not contrary to the provisions of this Act and the rules: and(e)that the proposed multi-State co-operative society has reasonable prospects of becoming a viable unit. he may register the multi-State cooperative society and its bye-laws,
