Section 72 in West Bengal Societies Registration Rules, 1963
72.
(1)Any notice required to be served by the society upon a member shall subject to the provisions of the Act, Rules and these bye-laws be given in writing and delivered or sent by post to the registered address of the member.(2)Where a notice is sent by post, service of the notice shall be deemed to be effected by properly addressing, prepaying and proof of posting a letter containing the notice.(3)All notices to be given on the part of any member shall be left at or sent through the post to the registered office of the society.(4)The non-receipt by a member of any notice shall not effect the validity of the proceedings of any meeting or of the liability attaching to such notice.(5)Every person, who by operation of law of transfer or other means whatsoever shall become entitled to any share, shall be bound by any and every notice or other documents, which previous to his name and address being entered upon the register in respect of the share, may, have been given to the person from whom he derived his title and who is registered.(6)When any notice or document, in accordance with these bye-laws, is delivered at or sent to the registered address of a member or to his agent as above provided, then notwithstanding he be then deceased and whether or not the society has notice of his decease, such service of notice or other document shall for all purposes of these bye-laws, be deemed service thereof on his nominee, heirs, executors, administrators or other legal representatives.Dissolution
