Section 8 in The Banking Regulation (Co-Operative Societies) Rules, 1966
8. [
A list relating to the offices of a Co-operative Bank shall be sent, within a period of one month from the close of every quarter, in Form VI,-(i> a) by a primary Co-operative Bank to the principal office of the Reserve Bank; and(i> b) by a Central Co-operative Bank or a State Co-operative Bank to the principal office of the Reserve Bank and also to such office of the National Bank as may be specified by the National Bank.]
