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[Cites 0, Cited by 5] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Co-Operative Societies Act, 1912

(3)The application shall be accompanied by a copy of the proposed by-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.