Section 4(3) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(3)Where any member of a society to be registered is a firm, company, corporate body, society registered under Societies Registration Act, 1860 as modified by Societies Registration (Extension to Arunachal Pradesh) Act, 1978 (No. 6 of 1978) or public trust registered under any law for the time being in force relating to registration of public trust or local authority, then such firm, company, corporate body, society, public trust or local authority shall duly authorise any person to sigh the application for registration and the bye-laws on its behalf, and a copy of the resolution giving such authority shall be appended to the application.
