Section 10 in Sikkim Co-Operative Societies Act, 1955
10. Application for registration.
(1)An application for registration shall be made to the Registrar in the prescribed form(2)The application shall be signed(a)in case of society which no promoters is a registered, society by at least ten eligible persons.(b)in the case of a society of which least, one promoter is a registered society a duly authorised person on behalf of such registered society and, at least one other individual promoter or one other duly authorized 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 Promoter by whom or on whose behalf such application is made shall furnish such information in regard to the society as the Registrar may require and they shall liable to the, full extent of the share money which they have undertaken to subscriber with effect from the date of registration of the society
