Section 143(1) in The Tripura Co-operative Societies Act, 1974
(1)No person, other than a society registered or deemed to be registered, under this Act, and no person or his successor in interest of any name or title under which he traded or carried on business at the date on which this Act comes into force, shall, without the sanction of the 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.
