Section 10 in The Assam Co-operative Societies Act, 1949
10. Application, for registration.
(1)An application for registration shall be made to the Registrar in the prescribed form.(2)The application shall be signed-(a)in the case of a society of which no promoter is a registered society, by at least ten eligible persons; and(b)in the case of a society of which at least one promoter is a registered society, by a duly authorised person on behalf of such registered society and at least one other individual promoter or one other duly authorised person on behalf of another registered society.(3)The application shall be accompanied by four copies of the proposed bye-laws of the society signed on behalf of the promoters by the president of the inaugural general meeting. Promoters by whom or on whose behalf such application is made shall furnish such information in regard to the society as the Registrar may require and they shall be liable to the full extent of the share money which they have undertaken to subscribe with effect from the date of registration of the society.
