Section 63 in Punjab Self-Supporting Co-operative Societies Act, 2006
63. Prohibition of the use of the word self-supporting co-operative.
(1)No person other than a self-supporting co-operative society registered under this Act, shall carry on business under the name or title of the word "self-supporting co-operative society" or its equivalent in any Indian Language or in any other manner, use this word while carrying out any trade or business.(2)Any person contravening the provisions of sub-section (I), shall be punishable with fine of five thousand rupees and in the case of a continuing offence, after conviction of the first offence, with further fine of two hundred rupees for each day on which the offence continued.
