Section 8(2) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(2)Every cooperative shall display its full name in legible characters in a conspicuous position-(a)at every office or place at which it carries on business;(b)in all notices and other official publications;(c)on all its contracts, business letters, orders for goods, invoices, statements of account, receipts and letters of credit; and(d)on all bills of exchange, promissory notes, endorsement, cheques and orders for money it signs of that are signed on its behalf.
