Section 72(1) in Sikkim Co-Operative Societies Act, 1955
(1)No person other than a society registered under this Act shall trade or carryon business under any name or title of which the word" Co-operative," is part:Provided that nothing in this section shall apply to the use by any person, or by his successor in interest of any name of title under which he lawfully traded or carried on business at the commencement of this Act
