Section 9(3) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(3)A cooperative may, by a resolution of the board of directors, change the address of its head office:Provided, however, that it shall give notice of such change to its members, creditors, the Registrar and to any secondary cooperatives to which it may be affiliated, within fifteen days of the board resolution.
