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State of Karnataka - Section

Section 5 in The Karnataka Societies Registration Act, 1960.

5. Mode of forming societies.-

Any seven or more persons, above the age of eighteen years associated for any purpose specified in section 3 may, by subscribing their names to a memorandum of association and otherwise complying with the requirements of this Act and the rules made thereunder, in respect of registration, form themselves into a society under this Act.