Section 107(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)Every co-operative society shall, at every office or place where it carries on business, display its name and address of its registered office along with the words "Registered" under this Act in legible character at a conspicuous place and shall also mention the same-(a)in all notices and other publications authorized by it;(b)in all business contracts, business letters, order for goods, invoices, statements of accounts, receipts and letters of credits; and(c)in all bills of exchange, promissory notes, endorsements, cheques and orders for money it signs or that are signed on its behalf.
