Section 8(5) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(5)A Co-operative may, by an amendment to its articles of association, change its name;provided, however, that before changing its name it shall send notice of its intention to change its name to the Registrar, along with proposed name/s, and the Registrar shall, within fifteen days of receiving such notice inform the cooperative if such name is already in use by another co-operative.
