Section 4(4) in Punjab Self-Supporting Co-operative Societies Act, 2006
(4)An application for registration shall be made to the Registrar which shall be accompanied by the following documents, namely:-(a)two copies of the proposed bye-laws of the self-supporting co-operative society or the federal self-supporting co-operative society, as the case may be;(b)a list of names of members with their addresses and occupations;(c)a list of members of the Board elected by the promoting members;(d)a true copy of the minutes of the meeting at which the bye-laws were adopted : and(e)receipt of deposit of registration fee as specified by the Registrar.
