Section 113 in Karnataka Co-Operative Societies Act, 1959
113. Address of a co-operative society.
- [(1)] [Renumbered by Act 71 of 1976 w.e.f. 03.11.1976.] Every co-operative society shall have an [office and address registered] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.] in accordance with the rules to which all notices and communications may be sent and shall send to the Registrar notice of any change thereof within thirty days of the change.(2)[ All the meetings including the general body meetings of a co-operative society shall be held in its registered office:Provided that any such meeting may, with the previous permission of the Registrar, be held at any other place within the same city, town or village where the registered office is situated if there is no sufficient accommodation to hold such meeting in the registered office.] [Inserted by Act 71 of 1976 w.e.f. 03.11.1976.]
