Section 9(7) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(7)A co-operative may, by an amendment of its bye-laws, change its name; before changing the name the co-operative shall send notice of its intention to change its name to the Registrar under this Act and the Registrar under the Co-operative Societies Act, along with the proposed name, and the Registrar shall, within fifteen days of receiving such notice inform the co-operative if such name is already in use by another co-operative or cooperative society, as the case may be.
