Multi-State Cooperative Societies Act, 1984

5. Multi-State Cooperative Societies which may be registered.-

1.      No multi-State cooperative society shall be registered under this Act, unless the main objects of the society are to serve the interests of members in more than one State.

2.      Subject to the provisions of sub-section (1), a multi-State cooperative society, which has as its objects the promotion of the economic and social betterment of its members through mutual aid in accordance with the cooperative principles or a multi-State cooperative society established with the object of facilitating the operations of other such societies or of cooperative societies or of both may be registered under this Act.

3.      The word "Limited" or its equivalent in any Indian language shall be suffixed to the name of every multi-state cooperative society registered under this Act with limited liability.