Section 3(1) in Jammu and Kashmir Co-operative Societies Rules, 2001
(1)An application for the registration of a Co-operative Society shall mention the name and address of one of the applicants to whom correspondence may be addressed by the Registrar. In addition to this the applicant shall be accompanied by a copy of General Body Resolution and a copy of the receipt of share money having been deposited in the concerned Coop. Bank or its Branch. The Registrar may for the purpose of satisfying himself of the matters specified in section 6 of the Act call for such further particulars or make such inquiry, as he may deem necessary. He may permit the applicants, if so desired by them, in writing to make such alterations or additions in order to make them in conformity with the provisions of the Act and the rules thereunder.
