Section 9(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)If the Registrar is satisfied that a proposed society has complied with the provisions of this Act and the rules, [or any other law for the time being in force, or policy directives issued by the State Government under section 4] [These words and figures were inserted by Maharashtra 20 of 1986, 6(a)(i).] and that its proposed bye-laws are not contrary to this Act or to the rules, he [shall, within two months] [These words were substituted for the words 'may, within six months,' by Maharashtra 20 of 1986, Section 6(a)(ii).], from the date of receipt of the application register the society and its bye-laws.
