Section 70(1) in The Bihar Co-operative Societies Rules, 1959
(1)Every notice or summons issued under the Act or these Rules shall be in writing and in such form as prescribed in sub-Rule (13) of Rule 68 and shall be authenticated by the signature and seal of the authority by whom it is issued. It may be served by registered post or through the nearest Civil or Revenue Court having jurisdiction in the area in which the society operates or by such other means as the Registrar may think fit.
