Section 12 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
12. Procedure for filing application.
- An application shall be in the form of a plaint setting forth precisely the substance, and grounds of the case, and shall be accompanied, by the original or certified copy of such documents and/or papers as are necessary to substantiate the case. Every application will also be accompanied by as many copies of the plaint as there are opposite parties in addition to the originals.
