Section 8(6) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(6)A cooperative may, by an amendment to its articles of association, change its name:Provided, however, that before changing its name it shall send notice of its intention to change its name to the Registrar, along with the proposed names, and the Registrar shall, within fifteen days of receiving such notice inform the cooperative if such name is already in use by another cooperative.
