Section 4(2) in The Orissa Self-Help Co-operatives Act, 2001
(2)A memorandum of association for registration in the form specified in Schedule C, may be submitted to the Registrar by hand or by registered post, by the board of such Co-operative Society which intends to convert itself into a Co-operative under this Act, on the basis of a decision of a majority of members present at a meeting of the general body of the Cooperative Society.
