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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(3) in The Orissa Self-Help Co-operatives Act, 2001

(3)A Co-operative may, by a resolution being passed in the general body meeting change the address of its registered office :Provided, however, that it shall inform such change to its creditors, the Registrar and to any Secondary Co-operative (s) to which it may be affiliated, within fifteen days of the resolution being passed.