Section 15 in The Maharashtra Co-Operative Societies Act, 1960
15. Change of name.
(1)A society may, by resolution passed at a general meeting and with the approval of the Registrar, change its name; but such change shall not affect any right or obligation of the society, or of any of its members, or past members, or deceased members; and any legal proceedings pending before any persons, authority or court may be continued by or against the society, under its new name.(2)Where a society changes its name, the Registrar shall enter the new name in its place in the register of societies and shall also amend the certificate of registration accordingly.
