Section 13B in The Bihar Co-operative Societies Act, 1935
13B. [ Display of Name. ['Section 13B' inserted by (Amendment) Act 10 of 2002.]
- Every Co-operative Society shall display name and address of its registered office as registered under the Bihar Co-operative Societies Act, 1935 in legible letters and at such conspicuous places of every such office where it carries its business and in the following also :(a)Every information and authorised publication;(b)All contracts, business letters, indents, invoice, Statements of accounts, Money receipts, Vouchers etc :(c)All Bills of Exchange, Promissory Notes, Endorsements, Cheques and pay orders which are signed by it or on its behalf.(2)Every registered Society must have the word/words "Co-operative" and "Limited/unlimited" in its name in State language or synonymous words of other languages recognised in the State list.]
