Section 5 in Multi State Co-Operative Societies Act, 1984
5. Multi-State Co-Operative Societies which may be Registered.
(1)No multi-State co- operative society shall be registered Under this Act unless the main objects of the society are to serve the interests of members in more than one State.(2)Subject to the provisions of sub-section (1), a multi-State cooperative society which has as its objects the promotion of the economic and social betterment of its members through mutual aid in accordance with the co-operative principles or a multi-State co-operative society established with the object of facilitating the operations of other such societies or of cooperative societies or of both may be registered under this Act.(3)The word "Limited" or its equivalent in any Indian language shall be suffixed to the name of every mulli-State co-operative society registered under this Act with limited liability.
