Section 145 in The Manipur Co-operative Societies Act, 1976
145. Prohibition of use of the word "co-operative".
(1)No person, other than a society registered or deemed to be registered under this Act, and no person or his successor in interest of any name or title under which he traded or carried on business at the date on which this Act comes into force, shall, without the sanction of the State Government, function, trade or carry on business under any name or title of which the word "co-operative", or its equivalent in any Indian language, forms part.(2)Every person contravening the provisions of the foregoing sub-section shall, on conviction, be punished with fine which may be extended to five hundred rupees.
