Section 73(1) in The M.P. Co-Operative Societies Act, 1960
(1)No person other than a society registered under this Act and a person or this successor in his interests of any name or title under which he traded or carried on business at the date on which this Act came into force, shall, without the sanction of the State Government, function, trade or carry on business under any name or title of which the word 'co-operative" or its equivalent in any Indian Language forms part.
