Section 8(1) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(1)A Cooperative may not be registered with the same name as another cooperative business already registered under this Act or the Cooperative Societies Act:Provided that where the articles of association of a secondary cooperative require all its members which are cooperatives to use a common name, the name of each such member cooperative shall have its location or other distinguishing feature included in the name at the beginning or end of the common name.
