Section 15(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)Notwithstanding any other provision of this act or of any bye-laws of any society, notices of any meeting referred to in sub section (1) or sub section (4) shall be given to the members of the societies concerned, and copies of the preliminary resolution shall be served on the members and creditors of such societies in any one or more of the following manners, namely-(a)By delivery in person under acknowledgement in writing, or(b)Except in respect of any person who has acknowledged receipt in writing under clause (a), by post under certificate of posting at the address of each such person as noted in the society's records, and also by publication in a newspaper having circulation in the area of operation of the society.
