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State of Bihar - Section

Section 77 in The Bihar Co-operative Societies Rules, 1959

77. Savings.

- Any action taken or order made before the commencement of these Rules shall, so far as it is consistent with these Rules, be deemed to have been taken or made under the appropriate provisions of these Rules.Form No. I[Rule 3(1)]Form of application to register a societyTo,The Registrar,Co-Operative Societies, Bihar.Dated the..............200We, the undersigned, agree to the enclosed bye-laws and under Section 9 (1) of the Bihar and Orissa Co-operative Societies Act, 1935 (Bihar and Orissa Act VI of 1935) apply to be registered as a Co-operative Society with limited/ unlimited liability, under the name and title of.................the registered office being at ...................... in Thana .......................... Post office ..........................., subdivision ........................and district...................We submit four copies of the bye-laws of our society.
No. Name of the applicant Age Father's Name Occupation or class Residence Signature or thumb impression duly attested Remarks
1 2 3 4 5 6 7 8
               
Form IIStatement of property and debts of applicant for registration of .................................. Co-operative Society with unlimited liability[Rule 3 (5)]The Society, recommended for registration, lies within .................... and will start with ..................... members.
      Rs.
I. Assets-    
  ...................bighas/acres of land are held by theapplicant which have been valued at Rs. ............... ...  
  Value of other properties ...  
  Total ...  
II. Liabilities-    
  Rent due to landlord ...  
  Cash debts ...  
  Interest due on cash debts ...  
  Mortgage debts ...  
  Interest due on mortgage debts ...  
  Other liability, if any    
  Total ...  
III. Annual income of member-    
  1. Annual profits from lands ...  
  2. Other income from lands ...  
  Total ...  
I ............................. son of ........................, of .............................. Police station ........................... district .......................... do hereby solemnly affirm that the foregoing statements are true to the best of my knowledge and belief.Verified at ................................... this day of ........................ 19 ..........Signature of applicantA separate form be used for each applicant.Form III[Rule 3(5)]Report of the organisation of ................................ Society with ........................... limited/ unlimited liability.Name of organiser ..................................