Section 7 in Haryana Co-operative Societies Act, 1984
7. Application for registration.
(1)For purposes of registration, an application in prescribed form along with proposed bye laws 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 co-operative society, by atleast ten persons qualified in accordance with the requirements of section 5; and(b)in the case of society of which a member is a co-operative society, by a duly authorised person on behalf of every such society and where all the members of the society are not co-operative societies by ten other members, or when there are less than ten other members, by all of them.
