Section 8(4) in The Multi-State Co-Operative Societies Rules, 2002
(4)[ A multi State co-operative society, not being a co-operative bank, may open branches or places of business in any place in India with the prior approval of the Central Registrar and the same shall be granted, subject to proper functioning of the society.] [Inserted by Notification No. G.S.R. 798(E), dated 16.8.2016 (w.e.f. 2.12.2002).]
