Section 6(1) in Karnataka Co-Operative Societies Act, 1959
(1)An application for the registration of a co-operative society shall be made to the Registrar in such form [and after complying with such formalities] [Inserted by Act 25 of 1998 w.e.f. 15.8.1998.] as may be prescribed; and the applicants shall furnish to him all such information about the society as he may require.
