Section 6(4) in The Delhi Co-operative Societies Rules, 2007
(4)The Registrar, shall, also furnish to the co-operative society, a copy of the bye-laws duly approved and registered by him, with a certificate in the following form recorded on the last page of the bye-laws after the signatures of the promoter members:-Certified that these bye-laws have been registered under sub section (1) of the Delhi Cooperatives Societies Act, 2003, at page .............................. Volume No.....................this.................day of...................20.............Signature of the Registrar................Seal of the Registrar......................
