Section 7 in Delhi Co-operative Societies Act, 1972
7. Application for registration.
(1)For the purposes of registration, an application shall be made to the Registrar.(2)The application shall be signed,-(a)in the case of a society of which no member is a co-operative society, by at least ten persons qualified in accordance with the requirements of section 5; and(b)in the case of a society of which a member is a co-operative society, by a duly authorised person on behalf of every such society and where all the members of the society are not co-operative societies, by ten other members, or, when there are less than ten other members, by all of them.
