Section 13(1) in The Orissa Co-operative Societies Rules, 1965
(1)Every notice to be given by the society under Sub-Section (2) of Section 11 shall [unless otherwise provided in the Bye-Laws] [Inserted by Orissa Gazette Extraordinary No 500, dated 23.4.1997.] be sent by post under certificate of posting or by delivery in person to the address of each of its member and creditors as recorded in the books of the Society. A copy of such notice shall be exhibited in the notice board of the Society and a copy shall also be sent to the Registrar for exhibition in the notice-board in his office and thereupon notice of the resolution to change the form or extent of its liability shall be deemed to be sufficient and proper service on all its members and creditors.
