Section 72 in The Meghalaya Co-operative Societies Act
72. Prohibition of the use of the word "Co-operative" or "Samabaya".
(1)No person other than a society registered under this Act or any other Co-operative Societies Act shall trade or carry on business under any name or title of which the word "Co-operative" is a part:Provided that nothing in this section shall apply to the use by any person or by his successors in interest of any name or title under which he lawfully traded or carried on business at the commencement of this Act.(2)Whoever contravenes the provisions of this section shall be punishable with fine which may extend to five hundred rupees, and in the case of a continuing offence with further fine of fifty rupees for each day on which the offence is continued after conviction thereafter.
