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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(1) in The Gujarat Co-Operative Societies Act, 1961

(1)For the purposes of registration, an application shall be made to the Registrar in the prescribed form, and shall be accompanied by four copies of the proposed bye-laws of the society. The person by whom, or on whose behalf, such application is made, shall furnish such information in regard to the society, as the Registrar may require.