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5. Restrictions on registration.- No society other than a federal society shall be registered under this Act unless it consists of at least ten persons (each of such persons being a member of different family), who are qualified to be members under this Act and who reside in the area of operation of the society. Explanation.-For the purposes of this section the expression "member of a family" means wife, husband, father, mother, grand-father, grand-mother, step-father, step-mother, son, unmarried daughter, unmarried step-daughter, step-son, grand-son, unmarried grand-daughter, unmarried sister, unmarried half-sister, brother, half-brother and wife of brother or half-brother.    |
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