Section 6 in The Punjab Refugees Rehabilitation (Loans and Grants) Rules, 1948
6.
Authority conferred on a representative of Co-operative Society, a firm or a company for the purpose of sub-section (3) of Section 6 shall in the case of a firm be in written signed by all the adult members of the firm and in the case of Co-operative Society and a company, be in the form of a resolution duly passed by the Co-operative Society or Company, as the case may be.
