Section 12 in Jharkhand Co-operative Societies Act, 2008
12. Evidence of registration.
(1)A certificate of registration duly signed and sealed by the Registrar shall be conclusive evidence that the society therein mentioned is duly registered unless it is proved that the registration of the society has been cancelled.(2)Display of name and address. - (1) Every registered society shall have an address, registered in accordance with Rules, to which all notices and communications may be sent, and shall send notice, in writing, to the Registrar and to the financing bank, if any, of which it is a share holder and to the Co-operative Federation, if any, of which it is member, of any change in the said address within fifteen days of such change.(II)Every registered Society shall display its name and the address of its registered office as registered under this Act in legible letters and at such conspicuous places of every such office where it carries its business and in the following also:-(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 accounts, receipts and letters of credit; and(d)on all Bills of Exchange, promissory notes, endorsements, cheques and pay orders which are signed by it on its behalf.(3)The name of every registered society and self supporting co-operative society shall contain the words "Co-operative" and "Limited" or "unlimited" in State language or synonymous words of other languages recognised in the State List.
