Section 9 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
9. Name of co-operative.
(1)The full name of every co-operative shall contain the word "co-operative" or its equivalent in any Indian language.(2)A co-operative shall not be registered with the same name as another co-operative business already registered under this Act or the Co-operative Societies Act :Provided that where the bye-laws of a [principal co-operative] [Substituted by M.P. Act No. 16 of 2010 for the words 'secondary co-operative'.] require that all its members which are co-operatives to use a common name, the name of each such member co-operative shall have its location or other distinguishing feature included in the name at the beginning or end of the common name.(3)Every co-operative shall display its full name in legible characters in a conspicuous position :-(a)at every office or place at which it carries on business;(b)in all notices and other official publications;(c)on all its contracts, business letters, orders for goods, invoices, statements of accounts, receipts and letters of credit; and(d)on all bills of exchange, promissory notes, endorsements, cheques and orders for money signed on its behalf.(4)Every co-operative shall display its full name in legible characters on its common seal.(5)A co-operative registered with limited liability under this Act shall have as a suffix to its name the word "limited" or its equivalent in any Indian language.(6)Nothing in sub-section (2) shall prevent a co-operative displaying more conspicuously than the full name, any shorter name by which it is popularly known and which, too, is included in the bye-laws.(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.(8)Where a co-operative changes its name, the Registrar enter the new name of the co-operative in the register of co-operatives in place of the former name on receipt of a copy of amendment of bye-laws under sub-section (2) of Section 8 and issue a certificate to that effect.(9)The change of name of a co-operative shall not affect any rights obligations of the co-operative or any of its members or past members or deceased members or render defective any legal proceedings by or against it, and any legal proceedings which might have been continued or commenced by or against the co-operative by its former name shall be so continued or commenced by its new name.(10)A prominent co-operative which changes its name shall publicise such change-in name in a prominent newspaper in the district in which its head office is located.
