Section 107 in Uttarakhand Co-Operative Societies Act, 2003
107. Address of co-operative society.
(1)Every co-operative society shall have an address registered in the prescribed manner and all notices and communications to the society may be sent at such address the society shall send to the Registrar notice of any change of such address within thirty days of the change.(2)Every co-operative society shall, at every office or place where it carries on business, display its name and address of its registered office along with the words "Registered" under this Act in legible character at a conspicuous place and shall also mention the same-(a)in all notices and other publications authorized by it;(b)in all business contracts, business letters, order for goods, invoices, statements of accounts, receipts and letters of credits; and(c)in all bills of exchange, promissory notes, endorsements, cheques and orders for money it signs or that are signed on its behalf.
