Section 7 in Haryana Co-operative Societies Rules, 1989
7. Procedure on receipt of application.
- Section 131 (2) (ii). - Before passing final order under section 8, the Registrar may call for such further information from the applicants or make such independent enquiries as he may deem necessary.(2)After the Registrar is satisfied with regard to the matters stated in sub-section (1) of section 8, he may register the co-operative society and its bye-laws. A copy of the registered by-laws along with a certificate of registration in Form II shall be sent by him to the co-operative society.(3)The particulars of a co-operative society registered under sub-rule (2) shall be entered in the register in Form III.
