Section 8(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)The application shall be signed-(a)in the case of a society other than a federal society by at least ten persons (each of such persons being a member of a different family), who are qualified under this Act, and(b)in the case of a federal society, by at least five societies.No signature to an application on behalf of a society shall be valid, unless the person signing is a member of the committee of such a society and is authorised by the committee by resolution to sign on its behalf the application for registration of the society and its bye-laws; and a copy of such resolution is appended to the application.
