Society Act

Formation / Registration of A Society

Minimum 7 or more persons, eligible to enter into a contract can form society for various bona fide purposes. Under the Jammu and Kashmir Act, and Telengana Area Act, only 5 persons can form a society.

Eligibility

Besides individual, following persons are eligible to form a society by subscribing to the memorandum of a society:

• Foreigners
• Partnership firm
• Limited company
• Registered society
• Minors not eligible