Section 4(4) in The Bihar Co-operative Societies Rules, 1959
(4)After registration, one copy of the bye-laws together with a copy of the statement of property and debts in the case of co-operative society with unlimited liability shall be retained in the Registrar's office and one copy bearing the official seal of the Registrar shall be returned to the society together with the certificate of registration, and another copy similarly sealed shall be forwarded for record to the affiliating society to which that society is affiliated or to the society from which it may borrow funds, as the case may be.[Deleted by Letter No. 14/Legal 51/89-2829 dated 2.9.89]
