Section 7(2) in Himachal Pradesh Co-Operative Societies Act, 1968
(2)Every such application shall conform to the following:-(a)the application shall be accompanied by three copies of the bye-laws of the co-operative society;(b)where all the applicants are individuals, the number of applicants shall not be less than ten, each of such ten persons being a member of a different family and competent to contract under section 11 of the Indian Contract Act, 1872 (9 of 1872), and where all the applicants are not individuals, the number of such applicants shall not be less than five;(c)every one of the applicants who is an individual shall be above the age of 18 years; and(d)where the objects of the Co-operative society include the creation of funds to be lent to its members and where all the applicants are individuals, the applicants shall reside in the same town or village or in the same group of villages, or belong to a common interest or pursue the same occupation.
