Section 73 in The M.P. Co-Operative Societies Act, 1960
73. Prohibition of use of word 'Co-operative'.
(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.(2)Every person who is a member of a society formed in contravention of sub-section (2) of Section 14 and every person contravening the provisions of sub-section (1) shall be punishable with a fine which may extend to two hundred rupees and in the case of a continuing offence with further fine of five rupees for each day on which the offence is continued after conviction therefor.
