Section 6(3) in The Orissa Co-operative Societies Rules, 1965
(3)Every applicant for registration of Society shall be accompanied by-(a)a list of persons who have contributed to the share capital together with the amount contributed by each of them and, the entrance fee [* * *] [Deleted by Orissa Gazette Extraordinary No.500, dated 23.4.1997.] paid by them supported by a certificate of the banker;(b)the scheme [showing in detail] [Substituted Orissa Gazette Extraordinary No.500, dated 23.4.1997.] explaining how the working of the Society will be economically sound, and where the scheme envisages the holding of immovable property by the Society, the description of the immovable property proposed to be purchased, acquired or transferred to the Society; and(c)[such other documents and particulars as may be required by the Registrar;] [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.]
