Section 7(8) in Tamil Nadu Co-operative Societies Rules, 1988
(8)A copy of the certificate of registration together with a copy of such bye-laws shall be furnished by the Registrar to-(i)the financing bank concerned;(ii)the federal society concerned;(iii)the district co-operative union concerned or the Tamil Nadu Co-operative Union, as the case may be;(iv)the Regional Officer, if any, who is the next higher authority to the registering authority';(v)the Registrar for the State; and(vi)the District Co-operative Audit Officer concerned.
