Section 10(3) in West Bengal Co-operative Societies Rules, 2011
(3)On the registration of a society, four copies of its approved bye-laws as specified under section 20 shall be stamped with the official seal of the Registrar one of the said copies shall be retained in the office of the Registrar, one copy together with Certificate of Registration in Form II shall be communicated by hand or by registered post with acknowledgement due to the society or the Chief Promoter of the society. A copy of the Certificate of Registration in Form II shall be sent to the District Co-operative Union or the State Co-operative Union as the case may be.
