Section 5(3) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(3)Every such application shall be accompanied by-(a)a true copy of the resolution of such general body expressing commitment to the co-operative principles specified in Schedule A;(b)evidences to show that the society is not in possession of any share capital, loan or guarantee [x x x] [Words 'or has not received grant' omitted by M.P. Act No. 24 of 2001 (w.e.f. 15-10-2001).] from the Central or the State Government;(c)the original and four copies of the bye-laws of the proposed co-operative as adopted by such general body;(d)a true copy of the resolution of such general body adopting the bye-laws;(e)a true copy of the latest annual report and audited statement of accounts of such co-operative society;(f)a true copy of the resolution of such general body along with particulars regarding the writing off of accumulated losses, if any from various reserves or by debting to the accounts of members as decided at the meeting of such general body;(g)a list of members who attend such general body meeting;(h)a copy of the treasury challan in support of payment of registration fee calculated in accordance with the provisions of sub-section (1) of Section 18.
