Section 127 in Arunachal Pradesh Co-operative Societies Act, 1978
127. Branches etc. of societies outside the State.
(1)No society shall open a branch or a place of business outside the Union Territory of Arunachal Pradesh and co-operative society registered under any law elsewhere in India shall open a branch or a place of business in the Union Territory of Arunachal Pradesh without the permission of the Registrar.(2)Every co-operative society registered under any law elsewhere in India, and permitted to open a branch or place of business in the Union Territory of Arunachal Pradesh under the foregoing sub-section, or which has a branch or a place of business in the Union Territory of Arunachal Pradesh at the commencement of this Act, shall within three months from the opening of such branch or place of business or form the commencement of this Act, as the case may be, file with the Registrar a certified copy of the bye-laws and amendments and if these are not written in English language, a certified translation thereof in English or Hindi, and shall submit to the Registrar such returns and information as are submitted by similar societies registered under this Act in addition to those which may be submitted to the Registrar of the State/Union Territory where such society is registered.
