Section 9(2) in The Bihar Co-operative Societies Act, 1935
(2)The application shall be signed-(a)[ if none of the applicants is a registered society by at least ten persons or less number of persons qualified in accordance with the requirements of sub-section (1) or sub-section (1-A) of Section 8] [Inserted by Act 39 of 1982.][Provided that applicants, either male or female, shall be from different families.] ['Proviso' inserted by Amendment Act 10 of 2002.](b)if any of the applicants is a registered society, by a duly authorised person on behalf of every such registered society, and where all the members of the society are not registered societies by ten other members or, where there are less than ten other members, by all of them.
