Section 5 in Himachal Pradesh Co-Operative Societies Act, 1968
5. Registration with limited or un-limited liability.
(1)A Cooperative society may be registered with or without limited liability:Provided that -(i)the liability of a Co-operative society of which any member is a Co-operative society shall be limited; and(ii)no Co-operative society shall be registered as a society with unlimited liability if, amongst its objects, it also includes any object other than the advancement of loans to its members.(2)The word 'limited' or its equivalent in any Indian language shall be the last word in the name of Co-operative society registered or deemed to be registered under this Act with limited liability.
