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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2) in The Bihar Co-operative Societies Rules, 1959

(2)In addition to the copy of the bye-laws required under sub-Section (1) of Section 9, every such application shall be accompanied by three copies of the bye-laws and all the four copies shall be signed by the persons who have signed the application for registration.