Section 8 in The Multi-State Co-Operative Societies Rules, 2002
8. Principal place of business and address.
(1)Every multi-State co-operative society shall have one principal place of business which shall be the registered office of the society and shall be specified in the bye-laws.(2)Every change in principal place of business of a multi-State co-operative society shall be made by an amendment of its bye-laws after following the procedure laid down in section 11 of the Act.(3)Any change in registered office of a multi-State co-operative society, the same shall be notified to the Central Registrar within a period of fifteen days of its change.(4)[ A multi State co-operative society, not being a co-operative bank, may open branches or places of business in any place in India with the prior approval of the Central Registrar and the same shall be granted, subject to proper functioning of the society.] [Inserted by Notification No. G.S.R. 798(E), dated 16.8.2016 (w.e.f. 2.12.2002).]
