Section 9A in Kerala Cooperative Societies Act, 1969
9A. [ Publication of name by a co-operative society. [Inserted by Kerala Act No. 8 of 2013.]
- Every co-operative society,-(a)shall paint or affix its name, register number and the address of its registered office and keep the same painted or affixed in conspicuous position, in letters easily legible to members in vernacular language and in finglish language, on the outside of every office or place in which its business is carried on;(b)shall have its name engraved in legible characters on its seal with common emblem; and(c)shall have its name and address of its registered office, mentioned in legible characters in all its business letters in all its bill heads and letter paper, and in all its notices and other official publications, and also have its name so mentioned in all bills of exchange, hundies, promissory notes, endorsements, cheques and orders for money or goods purporting to be signed by or on behalf of the co-operative society, and in all bills of parcels, invoices, receipts and letters of credit of the co-operative society.]
