Section 6(2) in The Multi-State Co-Operative Societies Act, 2002
(2)The application shall be signed,—(a)in the case of a multi-State co-operative society of which all the members are individuals, by at least fifty persons from each of the State concerned;(b)in the case of a multi-State co-operative society of which the members are co-operative societies, by duly authorised representatives on behalf of at least five such societies as are not registered in the same State; and(c)in the case of a multi-State co-operative society of which another multi-State co-operative society and other co-operative societies are members, by duly authorised representatives of each of such societies:Provided that not less than two of the co-operative societies referred to in this clause, shall be such as are not registered in the same State;(d)in the case of a multi-State co-operative society of which the members are co-operative societies or multi-State co-operative societies and individuals, by at least—(i)fifty persons, being individuals, from each of the two States or more; and(ii)one co-operative society each from two States or more or one multi-State co-operative society.
