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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 4(2) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(2)Where any member of a society to be registered is a registered society, a member of the committee of such registered society shall be authorised by the committee by a resolution to sigh the application for registration and the bye-laws on is behalf, and a copy of such resolution shall be appended to the application.