Section 10 in Multi-State Co-Operative Societies (Registration, Membership, Direction & Management, Settlement of Disputes, Appeal & Revision) Rules, 1985
10. Change In Name of Multi-State Co-Operative Society.
(1)The name of a Multi-State Co-operative society may be changed under section 11, so, however, that it does not refer to any caste or religion denomination and is not inconsistent with the objects of the Multi-State Co-operative Society.(2)Every change in the name of the Multi-State Co-operative Society shall be made by an amendment of its bye-laws.(3)After the change in the name is approved by the Central Registrar the Multi-State Cooperative Society shall send the original registration certificate for amendment to the Central Registrar who shall return the same to the Multi-State Co-operative society duly amended.
