Section 12(2) in Jharkhand Co-operative Societies Act, 2008
(2)Display of name and address. - (1) Every registered society shall have an address, registered in accordance with Rules, to which all notices and communications may be sent, and shall send notice, in writing, to the Registrar and to the financing bank, if any, of which it is a share holder and to the Co-operative Federation, if any, of which it is member, of any change in the said address within fifteen days of such change.(II)Every registered Society shall display its name and the address of its registered office as registered under this Act in legible letters and at such conspicuous places of every such office where it carries its business and in the following also:-(a)at every office or place at which it carries on business;(b)in all notices and other official publications;(c)on all its contracts, business letters, orders for goods invoices, statements of accounts, receipts and letters of credit; and(d)on all Bills of Exchange, promissory notes, endorsements, cheques and pay orders which are signed by it on its behalf.
