The Co-operative Societies Act, 1912

50 sections.

Official Hindi (PDF) ↗

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