Section 16(2) in The Delhi Co-operative Societies Rules, 2007
(2)Every notice to be given by the co-operative society under sub-section (2) of section 15 of the Act shall be sent by post under certificate of posting or other wise to the address of each of its members and creditors as recorded in the book of the co-operative society. A copy of such notice shall be exhibited on the notice board of the co-operative society and a copy shall also be sent to the Registrar for exhibition on 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 have been duly given to all its members and creditors, notice not being sent to their correct address or notice not being received by them, notwithstanding.
