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State of Jharkhand - Section

Section 77 in Jharkhand Co-operative Societies Rules, 2008

77. Savings.

- Any action taken or order made before the commencement of these rules shall, so far as it is consistent with these rules, be deemed to have been taken or made under the appropriate provisions of these rules.Form No. 1[Rule 3 (1)]Form of application to register a societyTo,The Registrar,Co-Operative Societies,.......................................Dated the ................20...We, the undersigned, agree to the enclosed by-laws and under section 9 (1) of the Jharkhand Co-operative Societies Act, 2008 apply to be registered as a Co-operative Society with limited/unlimited liability, under the name and title of ......................................... the registered office being at ................................... in thana ........................... post office ................................ sub-division ................................... and district ....................................We submit four copies of the bye-laws of our society.
Sl. No. Name of the applicant Age Father's Name Occupation or class Residence Signature or thumb impression duly attested Share participation Remarks
1 2 3 4 5 6 7 8 9
                 
Form No. IIStatement of property and dates of applicant for registration of ........................ Co-operative Society with ulimited liability.[Rule 3 (5)]The Society, recommended for registration, lies within area ...................... and will start with .................... members.
  Rs.
I. Assets -  
.......... bighas/acres of land are held by the applicantwhich have been valued at Rs. ................... Value of otherproperties. - --------------------------------
Total - --------------------------------
II. Liabilities -  
Rent due to Landlord -
Cash debts -
Interest due on each debts -
Mortgage debts -
Interest due on mortgage debts -
Other liability, if any - --------------------------------
   
Total - --------------------------------
III. Annual income of member -  
1. Amount profits from lands -
2. Other income from lands - --------------------------------
   
Total - --------------------------------
I ................................................ S/o ........................................ of .............................. police station ..................... district........................ do hereby solemnly affirm that the foregoing statements are true to the best of my knowledge and belief.Verified at ......................... This day of ...................................Signature of applicantA separate form should be used for each applicant.Form No. III[Rule 3 (5)]Report of organisation of ......................................... Society with ...................... Limited/unlimited liability.Name of organizer/ Promoter .............................................................