(a) a certified copy of the rules of the society, and when the society is a company incorporated under the Indian Companies Act, 1913 (7 of 1913 ), 3[ or under the Indian Companies Act, 1882 (6 of 1882 ), or under the Indian Companies Act, 1866 (10 of 1866 ), or under any Act repealed thereby,] a certified copy of the memorandum and articles of association or where the society is not such a company a certified copy of the deed of constitution of the society;

(b) the names and addresses of the proprietors or directors, and the managers of the society, 1[ the full address of the registered office of the society, the full address of the principal office of the society in 2[ India], the name of the manager at such office, and the name and address of some one or more persons resident in 2[ India] authorized to accept any notice required to be served on the society];

(c) a certificate from the Reserve Bank of India that the initial deposit referred to in section 73 has been made; 3[

(d) a declaration verified by an affidavit 4[ made by the principal officer of the society authorized in that behalf] that the minimum working capital required by section 72, is available; 1[ and]

(e) 1[ the 5[ receipt showing payment in the prescribed manner of the prescribed fee] for registration being not more than two hundred rupees.]