Section 30(3) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(3)Every change in its registered address shall be communicated by the society to the Registrar in the manner laid down in sub-rule (1) of this rule. Any such change shall not be treated as registered unless-(i)it is indicated in the bye-laws by amending them and the amendment so made is registered under the Act, and(ii)the change is registered in the manner laid down in sub-rule (2) of this rule.
