Section 4 in Haryana Co-operative Societies Act, 1984
4. Societies which may be registered.
(1)Subject to the provisions hereinafter contained a society which has its object the promotion of the economic interests of its members in accordance with co-operative principles as prescribed or a society established with the object of facilitating the operations of such a society, may be registered under this Act with or without limited liability :Provided that, unless the Government by general or special order otherwise directs, the liability of the society of which a member is a co- operative society shall be limited.(2)The word ``limited'' or its equivalent in any Indian language shall be the last word in the name of every society registered under this Act with limited liability.
