Section 121 in Haryana Co-operative Societies Act, 1984
121. Prohibition against the use of the word ``Co-operative''.
- No person other than a co-operative 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 :Provided that nothing in this section shall apply to the use by any person or his successors in interest of any name or title under which he carried on business at the date on which the Co-operative Societies Act, 1912 (2 of 1912) came into operation.
