Section 14(1) in The Bihar Co-operative Societies Act, 1935
(1)Every registered society shall have an address, registered in accordance with rules, to which all notices and communications may be sent, and shall send notice, in writing to the Registrar and to the financing bank, if any, of which it is a share holder and to the Co-operative Federation, if any, of which it is a member, of any change in the said address within fifteen days of such change.
