Section 9(3) in Mizoram Cooperative Societies Act, 2006
(3)Every such application for registration shall be accompanied by:(a)one copy of proposed bye-laws of as adopted by the promoter members in the promoter's meeting called for the purpose together with registration fee prescribed, if any;(b)the list of names of members admitted along with their addresses, occupation and the extent of equity share participation held;(c)the list of members of the first board of management committee elected or selected by the promoter members;(d)a true copy of the minutes of the meeting in which bye-laws were adopted duly signed by the chairman of the promoters meetings.
