Section 54 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
54. Prohibition of use of word "co-operative".
(1)No person other than a co-operative registered under this Act and a person or his successor in his interests of any name or title under which he traded or carried on business at the dale on which this Act come into force, shall without the permission of the State Government, function, trade or carry on business under any name or title of which the word "co-operative" or its equivalent in any Indian language forms part.(2)livery person who is a member of a co-operative formed in contravention of sub-section (9) of Section 4 and every person contravening the provisions of sub-section (1) shall be punishable with a fine which may extend to live hundred rupees and in the case of a continuing offence with further fine of two hundred rupees for each day on which the offence is continued after conviction therefor.
