Section 4(5) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(5)Every such application shall be accompanied by-(a)the original declaration signed by applicants expressing commitment to the co-operative principles specified in Schedule A;(b)the original and four copies of the proposed bye-laws of the co-operative as adopted by the applicants;(c)a true copy of the resolution passed at a meeting by the applicants adopting the bye-laws;(d)[ a list of names of all the applicants with their photos and such proof of their permanent residential address as specified by the Registrar;] [Substituted by M.P. Act No. 16 of 2010. Prior to substitution it read as under: '(d) a list of names of the applicants with their complete address;'](e)a copy of a treasury challan in support of payment of registration fee calculated in accordance with the provisions of sub-section (1) of Section 18.
