Section 6(1) in The Meghalaya Co-operative Societies Act
(1)No society, other than a society of which a member is a registered society, shall be registered under this Act which does not consist of at least fifteen eligible persons and in case where the primary object of the society is the creation of funds to be lent to its members, unless such persons reside in the same town, village or in the same Panchayat Area.
