Section 10(3) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(3)[ The Board may, by resolution, change the address of its head office and it shall give notice of such change by registered post to its members, creditors, the Registrar and to any principal co-operative to which it is affiliated, within fifteen days of the passing of such resolution.] [[Substituted by M.P. Act No. 16 of 2010. Prior to substitution it read as under :'(3) The Hoard may, by resolution, change the address of its head office it shall give notice of such change to its members, creditors, the Registrar and to any secondary co-operative to which it is affiliated, within fifteen days of the passing of such resolution.']]
