Section 8(6) in The Orissa Self-Help Co-operatives Act, 2001
(6)A Co-operative may, by an amendment to it articles of association, change its name :Provided, however, that before changing its name it shall send notice of such intention to the Registrar, along with the proposed name(s), and the Registrar shall, within thirty days of receiving such notice inform the Cooperative if such name is already in use by another Co-operative.
