Section 7 in Manipur Societies Registration Act, 1989
7. Registration.
(1)The Registrar upon being satisfied that the memorandum and the regulations accompanying it comply with the requirements of this Act and the rules and upon payment of the fee referred to in sub-section (2) shall certify under this hand and seal that the society is registered under this Act.(2)There shall be paid to the Registrar, for the registration of a society under this Act. a fee of one hundred rupees, or such smaller fee as the State Government may from time to time direct.(3)An appeal shall lie to the State Government against an order of the Registrar refusing to certify the registration of an association as a society under this Act and the decision on such appeal shall be final.
