Section 10(3) in Sikkim Co-Operative Societies Act, 1955
(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 Promoter by whom or on whose behalf such application is made shall furnish such information in regard to the society as the Registrar may require and they shall liable to the, full extent of the share money which they have undertaken to subscriber with effect from the date of registration of the society
