Section 8(6) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(6)Where a co-operative changes its name, the Registrar shall(a)enter the new name of the co-operative in the register of co-operatives in place of the former name;(b)make necessary changes in the memorandum of association and articles of association;(c)issue a fresh certificated of registration with the necessary alterations;(d)communicate to the co-operative, by registered post, the fresh certificate of registration along with certified copies of the amended Memorandum and Articles.
