Section 72(1) in The Meghalaya Co-operative Societies Act
(1)No person other than a society registered under this Act or any other Co-operative Societies Act shall trade or carry on business under any name or title of which the word "Co-operative" is a part:Provided that nothing in this section shall apply to the use by any person or by his successors in interest of any name or title under which he lawfully traded or carried on business at the commencement of this Act.
