Section 9 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
9. Location of head office.
(1)Every cooperative shall notify to the Registrar the full address of its head office, within ninety days of being registered as a cooperative.(2)Every cooperative shall display in full the address of its head office in legible characters in a 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, involves, statements of account, receipts and letters of credit; and(d)on all bills of exchange, promissory notes, endorsements, cheques and orders for money it signs or that are signed on its behalf.(3)A cooperative may, by a resolution of the board of directors, change the address of its head office:Provided, however, that it shall give notice of such change to its members, creditors, the Registrar and to any secondary cooperatives to which it may be affiliated, within fifteen days of the board resolution.(4)The Registrar shall, within fifteen days of receiving information from a cooperative, take on record in the register of cooperatives, the full address of the head office of a cooperative and any changes thereof.
