Cooperative Societies Act, 1912

[Act No. 2 of Year 1912 dated 1st March, 1912]

Contents
Sections	Particulars
	Preliminary
1	Short title and extent
2	Definitions
	Registration
3	The Registrar
4	Societies which may be registered
5	Restrictions on interest of member of society with limited liability and a share capital
6	Conditions of registration
7	Power of Registrar to decide certain question
8	Application for registration
9	Registration
10	Evidence of registration
11	Amendment of the by-laws of a registered society
	Rights And Liabilities Of Members
12	Member not to exercise rights till due payment made
13	Votes of members
14	Restrictions on transfer of share or interest
	Duties Of Registered Societies
15	Address of societies
16	Copy of Act, rules and by-laws to be open to inspection
17	Audit
	Privileges Of Registered Societies
18	Societies to be bodies corporate
19	Prior claim of Society
20	Charge and set-off in respect of shares or interest of member
21	Shares or interest not liable to attachment
22	Transfer of interest on death of member
23	Liability of past member
24	Liability of the estates of deceased members
25	Register of members
26	Proof of entries in societies' books
27	Exemption from compulsory registration of instruments relating to shares and debentures of registered society
28	Power to exempt from income-tax, stamp - duty and registration fees
	Property And Funds Of Registered Societies
29	Restrictions on loans
30	Restrictions on borrowing
31	Restrictions on other transactions with non-members
32	Investment of funds
33	Funds not to be divided by way of profit
34	Contribution to charitable purpose
	Inspection Of Affairs
35	Inquiry by Registrar
36	Inspection of books of indebted society
37	Costs of inquiry
38	Recovery of costs
	Dissolution Of Society
39	Dissolution
40	Cancellation of registration of society
41	Effect of cancellation of registration
42	Winding up
	Rules
43	Rules
	Miscellaneous
44	Recovery of sums due to Government
45	Power to exempt societies from conditions as to registration
46	Power to exempt registered societies from provisions of the Act
47	Prohibition of the use of the word "co-operative"
48	Indian Companies Act, 1882, not to apply
49	Saving of existing societies
50	[Repeal.] Repealed by the Second Repealing and Amending Act, 1914

An Act to Amend the Law relating to Co-operative Societies.

Whereas it is expedient further to facilitate the formation of Co-operative Societies for the promotion of thrift and self-help among agriculturists, artisans and persons of limited means, and for that purpose to amend the law relating to Co-operative Societies;

It is hereby enacted as follows:-