Section 25 in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985
25. Address of A Multi-State Co-Operative Society.
- The bye-laws of every multi-State co-operative society shall contain the address of the society to which all notices and communications may be sent. The address of the multi-State cooperative society shall include the name of the State, the district, post office and the village or town. Any change in the address of the multi-State co-operative society shall be communicated to the Central Registrar within a month of such change.
