Section 117 in The Orissa Co-operative Societies Act, 1962
117. Prohibition against the use of word "Co-operative".
- No person other than a Society shall trade or carry on business under any name or title of which the word 'Co-operative' or its equivalent in any Indian language is part [without the sanction of the Government] [Inserted vide O.G.E. No. 1832 dated 27.12.2004 Section 17 (O.A. No. 11 of 2004).] :Provided that nothing in this section shall apply to the use by any person or his successor in interest of any name or title under which he carried on business at the date on which the Co-operative Societies Act 2 of 1912, came into operation.
