Section 5 in The Orissa Co-operative Societies Act, 1962
5. Registration with limited or unlimited liability.
(1)A Co-operative Society may, subject to the provisions of Sub-section (2), be registered with limited or unlimited liability.(2)Unless the State Government, by general or special order otherwise direct, no Society shall be registered after the commencement of this Act with unlimited liability, if it has any Society as its member.(3)The word 'limited' or its equivalent in any Indian language shall be the last word in the name of a Co-operative Society registered under this Act with limited liability.
