Section 13 in Mizoram Cooperative Societies Act, 2006
13. Display of name of co-operative in prominent Places and documents.
(1)Every registered co-operative shall display by pain or affix its full and complete name and address of its registered office and keep the same displayed affixed or painted in legible characters in conspicuous positions such as:(a)at every office or place at which the co-operative 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;(d)on all the bills of exchanges, promissory notes, cheques. endorsements, hundies, orders for money or goods it signs or that are signed on its behalf;(e)have its name engraved in legible characters on its seal.(2)The word "Limited" shall be the last word in the name of every cooperative society with limited liability registered under this Act.
