Section 6 in Sikkim Co-Operative Societies Act, 1978
6. Application for registration.
(1)for the purposes of registration, an application shall be made to the Registrar.(2)The application shall be signed-(a)in the case of a society of which no member is a society, by at least ten persons qualified in accordance with the requirements of section 5 and(b)in the case of a society of which a member is a co-operative society, by a duly authorised person on behalf of such society and where all the members of the society are not societies, by ten other members or when there are less than ten other members qualified to do so under section 5 by all of them.
