Section 119 in Haryana Co-operative Societies Act, 1984
119. [ Address of society. [Substituted by Haryana Act No. 19 of 2006.]
- Every co-operative society registered under this Act shall have its head office in the State of Haryana and shall have its address registered in the manner prescribed to which all notices and communications may be sent and shall send to the Registrar, notice of every change thereof within a period of thirty days of such change.] [Added by Haryana Act No. 19 of 2006.]
