Section 5 in The Multi-State Co-Operative Societies Act, 2002
5. Multi-State co-operative societies which may be registered.—
(1)No multi-State co-operative society shall be registered under this Act, unless,—(a)its main objects are to serve the interests of members in more than one State; and(b)its bye-laws provide for social and economic betterment of its members through self-help and mutual aid in accordance with the co-operative principles.(2)The word “limited” or its equivalent in any Indian language shall be suffixed to the name of every multi-State co-operative society registered under this Act with limited liability.
