Section 4(3) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(3)For the purpose of registration, an application therefor shall be submitted to the Registrar by hand or by registered post, signed by at least [ten] [Substituted for 'twenty' by M.P. Act No. 24 of 2001.] persons qualified under sub-section (2) who wish to form a primary co-operative or by a duly authorised person on behalf of every such registered co-operative which wish to form a [principal co-operative] [Substituted by M.P. Act No. 16 of 2010 for the words 'secondary co-operative'.].
