Section 94(1) in Kerala Cooperative Societies Act, 1969
(1)No person other than a society shall trade or carry on business under any name or title or which the word co-operative' or its equivalent in any Indian language is part without the sanction of the Government:Provided that nothing in this section shall apply in any area to the use by any person or his successor in interest of any name or title under which he carried on business at the date on which the Co-operative Societies Act, 1912 (Central Act 2 of 1912), the Co-operative Societies Act (Travancore Act X of 1089) or the Cochin Co-operative Societies Act, XXVI of 1113, as the case may be, came into operation in that area.
