Section 8(1) in Rajasthan Co-operative Societies Act, 1965
(1)If the Registrar is satisfied-(a)that the application complies with the provisions of this Act and the rules,(b)that the objects of the proposed society are in accordance with section 4,(c)that the aims of the proposed society are not inconsistent with the principles of social justice, co-operation and public morality and that they facilitate the establishment of a socialistic pattern of society,(d)that the proposed bye-laws are not contrary to the provisions of this Act and the rules, and(e)that the proposed society complies with the requirements of sound business,the Registrar may register the co-operative society and its bye-laws.
