Section 76A(c) in Haryana Co-operative Societies Rules, 1989
(c)On the completion of the proceedings of sale, the society, firm, company or body acquiring ownership rights of the sick society, shall not use the word "Co-operative" in any form and in any transaction with the new name of the Organisation and it would cease to be a cooperative society under the Act. The Registrar shall cancel the registration of such society and shall inform the concerned financial institutions accordingly.
