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State of Arunachal Pradesh - Section

Section 11 in The Arunachal Pradesh Co-operative Societies Rules, 1984

11. Maintenance of register.

(1)The registrar to be maintained by the Registrar under sub-section (4) of Section 9 shall be in Form 'D'.
(2)The Registrar shall divide the register into parts, one for each district in Arunachal Pradesh A society shall be registered in that part for a district in which its head office is situated.
(3)The Registrar shall assign for each district and each class or sub-class of societies, a code symbol, for giving registration numbers to the societies and the societies be registered from the dates specified by him.