Section 9 in The Karnataka Souharda Sahakari Act, 1997
9. Display of names etc.
- Every Co-operative shall display its full name and the certificate of registration issued under this Act at its registered office or place at which it carries on business. The Registration number, name and address of its registered office shall be mentioned, -(a)in all notices, other official publications and correspondences;(b)in all its contracts, business letters, order for goods, invoices, statements of accounts, receipts and letters of credit;(c)in all bills of exchange, promissory notes, endorsements, cheques and orders for money it signs or signed on its behalf; and(d)in the corporate seal.
