Section 11 in The Tripura Co-operative Societies Rules, 1976
11. Maintenance of register.
(1)The register to be maintained by the Registrar under sub-section (4) of Section 9 shall be in Form "E".(2)The Registrar shall divide the register into parts, one for each district in the State. A society shall be registered in that part for a district in which its head office is situated(3)The Registrar shall assign for each district and each class or sub-class of societies, a code symbol, for giving registration numbers to the societies and the societies shall be registered from the dates specified by him.
