: - (1) Every Co-operative Society shall display its full name, registration number and the address of its registered office in legible characters in a conspicuous position,-(a)at every office or place at which it carries on business ;(b)in all notices and other official publications ;(c)on all its contracts, business letters, orders for goods, invoices, statements of account, receipts and letters of credit ; and(d)on all bills of exchange, promissory notes, endorsements, cheques and orders for money it signs or that are signed on its behalf.(2)Where a Co-operative Society has a corporate seal, it shall display its full name in legible characters on its corporate seal.
