Section 13(2) in The West Bengal Co-Operative Societies Act, 1983
(2)Where an application for registration of a co-operative society and its by-laws is made by individuals, the number of applicants shall not be less than ten, each of whom shall belong to a different family:[Provided that in the case of a co-operative housing society, the number of applicants shall not be less than eight.] [Proviso added by West Bengal Act 21 of 1990.]Explanation.- For the purpose of this sub-section, a family shall be deemed to consist of husband, wife, minor sons and daughters, dependent widow of a predeceased son, minor sons and daughters of a dependent widow of a predeceased son and husband's dependent parents.
