(2)Every application under sub-section (1) shall be accompanied by-(a)a copy of the special resolution, of not less than two-third of total members of inter-State co-operative society, for its incorporation as a Producer Company under this Act;(b)a statement showing-(i)names and addresses or the occupation of the Directors and Chief Executive, if any, by whatever name called, of such co-operative; and(ii)list of members of such inter-State co-operative society;(c)a statement indicating that the inter-State co-operative society is engaged in any one or more of the objects specified in section 581-B;(d)a declaration by two or more Directors of the inter-State co-operative society certifying that particulars given in clauses (a) to (c) are correct.
