Section 8(2) in The Orissa Self-Help Co-operatives Act, 2001
(2)Every Co-operative shall display it full name, in legible characters in a conspicuous position, -(a)at its office or place at which it carries on the business;(b)in all notices and other official publications;(c)on all its contracts business letters, orders for goods invoices, statement of account, receipts and letters of credit; and(d)on ail bills of exchange, promissory notes, endorsement, cheques and orders for money it signs or that are signed on its behalf.
