Section 9(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(2)A co-operative shall not be registered with the same name as another co-operative business already registered under this Act or the Co-operative Societies Act :Provided that where the bye-laws of a [principal co-operative] [Substituted by M.P. Act No. 16 of 2010 for the words 'secondary co-operative'.] require that all its members which are co-operatives to use a common name, the name of each such member co-operative shall have its location or other distinguishing feature included in the name at the beginning or end of the common name.
