Section 115(1) in The Orissa Co-operative Societies Act, 1962
(1)Any person other than a Society carrying on business under any name or title of which the word 'Co-operative' or its equivalent in any Indian language, is part, without the sanction of the State Government shall be punishable with the fine which may extend to [ten thousand rupees] [Substituted vide O.G.E. No. 1832 dated 27.12.2004 Section 15 (O.A. No. 11 of 2004).].
