Section 7(2) in The Delhi Co-Operative Societies Act, 2003
(2)The application shall be signed -(a)in case of a co-operative society of which no member is a cooperative society, by at least fifteen persons qualified in accordance with the requirements of section 4; and(b)in case of a federal co-operative society of which a member is a co-operative society, by a duly authorised person on behalf of such co-operative society and where all the members of the federal co-operative society are not co-operative societies, upto one-fifths of total strength or twenty, whichever is less, of other members, by the minimum number of fifteen and where all members are co-operative societies by duly authorised persons on behalf of fifteen different co-operative societies.
