Section 9(3) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(3)A co-operative may, by a resolution of the Board of Directors, Change the address of its registered office:Provided, however, that it shall give notice of such change to its members, creditors, the Registrar and to any secondary co-operative/s to which it may be affiliated, within fifteen days of the Board resolution, and to its members and creditors, at least ten days before effecting the change.
