Section 8(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)No person or society shall commence business in the name of, or professing to be, a co-operative society unless a certificate of registration has been obtained under sub-section (1) for such society and every person or member of society carrying on business in contravention of this sub section, shall be personally liable for all liabilities incurred in such business.
