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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 8(1) in Arunachal Pradesh Co-operative Societies Act, 1978

(1)For the purpose of registration, an application shall be made to the Registrar in the prescribed form, society. The person by whom, or on whose behalf, such application is made, shall furnish such information in regard to the society, as the Registrar may require.