Section 32(2) in The M.P. Co-Operative Societies Act, 1960
(2)Every society shall display its name and the address of its registered office and the words "Registered under Madhya Pradesh Co-operative Societies Act, 1960" in legible characters in conspicuous position-(a)at every office or place at which it carries on business;(b)in all notices and other official publications;(c)on all its contracts, business letters, orders for goods, invoices, statements of account, receipts and letters of credit; and(d)on all bills of exchange, promissory notes, endorsement, cheques and orders for money it signs or that are signed on its behalf.
