Section 32(4) in The Chhattisgarh Co-Operative Societies Act, 1960
(4)[ Every society shall carry on day to day business by its registered address and shall maintain records pertaining to the society at its registered address if the society does not(i)communicate the changed address to the Registrar, or(ii)carry on the business at its registered address, or(iii)maintain the records at its registered address.The Registrar may impose penalty not exceeding fifty thousand rupees on the officer responsible after giving a reasonable opportunity of being heard.] [Added by C.G. Act No. 6 of 2013, dated 13.2.2013.]
