Section 10 in The Meghalaya Co-operative Societies Act
10. Application for registration.
(1)An application of registration shall be made to the Registration or a person to whom such power of the Registrar in delegated in the prescribed form.(2)The application shall be signed-(a)in the case of a society of which no promoter is a registered society by at least fifteen eligible persons ; and(b)in the case of a society of which at least one promoter is a registered society by a duly authorised person on behalf of such registered society and at least one other individual promoter or one other duly authorised person on behalf of another registered society.(3)The application shall be accompanied by four copies of the proposed bye-laws of the society signed on behalf of the promoters by the president of the inaugural general meeting. Promoters by whom or on whose behalf such application is made shall furnish such information in regard to the society as the Registrar or a person to whom such power of the Registrar is delegated may require and they shall be liable to the full extent of the share money which they have undertaken to subscribe with effect from the date of registration of the society.
