(a) in the case of a society of which no member is a registered society by at least ten persons qualified in accordance with the requirements of section 6, sub- section (1); and

(b) in the case of a society of which a member is a registered society, by a duly authorised person on behalf of every such registered society, and where all the members of the society are not registered societies, by ten other members or, when there are less than ten other members, by all of them.