Section 3 in Bihar Societies Registration Rules, 2018
3. Application for registration of the Society.
- (i) An Application for registration of a Society under Section 3 shall necessarily be filed Online in the software system so maintained by the IG of Registration. The IG Registration shall be competent to decide the proforma for Online Application.(ii)No application sent by post or handed over personally or through e-mail shall be entertained.(iii)It shall be compulsory to fill all the entries as given in the online proforma for all applications to be filed online.
