Section 7 in The Punjab Co-operative Societies Act, 1961
7. Application for registration.
(1)For purposes of registration an application shall be made to the Registrar.(2)The application shall be signed.(a)in the case of a society of which no member is a co-operative society, by at least ten persons qualified in accordance with the requirements of section 5 ; and(b)in the case of the society of which a member is a co-operative society, by a duly authorised person on behalf of every such society and where all the members of the society are not co-operative societies by ten other members, (or when there are less than ten other members), by all of them.
