Section 9 in The Bihar Co-operative Societies Act, 1935
9. Application for registration.
(1)An application for the registration of a society shall be made to the Registrar, and shall be accompanied by a copy of the proposed bye-laws of the society and the persons by whom or on whose behalf such application is made shall furnish such information in regard to the society as the Registrar may require.(2)The application shall be signed-(a)[ if none of the applicants is a registered society by at least ten persons or less number of persons qualified in accordance with the requirements of sub-section (1) or sub-section (1-A) of Section 8:] [Substituted by Act 39 of 1982.](b)if any of the applicants is a registered society, by a duly authorised person on behalf of every such registered societies, and where all the members of the society are not registered societies by ten other members or, where there are less than ten other members, by all of them.
