Section 116 in Arunachal Pradesh Co-operative Societies Act, 1978
116. 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 a 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 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 published with fine which may extend to five hundred rupees.
