Section 10(3) in The Meghalaya Co-operative Societies Act
(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 or a person to whom such power of the Registrar is delegated 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.
