Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Bihar - Subsection Section 3(3) in The Bihar Co-operative Societies Rules, 1959 (3)Where a co-operative society is the applicant, the application shall be signed by an officer of the society duly authorised by a resolution of its managing committee.
