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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(1) in Uttarakhand Co-Operative Societies Act, 2003

(1)An application for the registration of a society shall be made in the manner prescribed by the Registrar in such forms as the Registrar may from time to time specify; and the applicants shall furnish to him all such information's about the society as he may require.