Section 10(3) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(3)Every application forwarded to the Registrar shall be signed by the Chairperson and shall be accompanied by a copy of the resolution adopting the amendment and the following particulars, namely:-(a)the date of the meeting at which the amendment was approved;(b)the total number of members on the rolls of the co-operative society who were eligible to vote on the date of such meeting, the number present at the meeting and the number of eligible members who voted for the resolution.
