Section 22(3) in The Chhattisgarh Co-operative Societies Rules, 1962
(3)Every change in its registered address shall be [communicated within thirty days] [Substituted by notification No. 5-7-94-XV-1, dated 21-7-95.] by the society to the Registrar. Any such change shall not be treated as registered unless-(i)it is indicated in the bye-laws by amending them and the amendment so made is registered under the Act; and(ii)the change is registered in the manner laid down in sub-rule (2).
