Section 4(3) in S.K.V.A. Co-operative Pharmacy and Stores (Acquisition and Transfer of Undertaking) Act, 1976
(3)Any proceeding or cause of action pending or existing immediately before the appointed day by or against the Society In relation to its undertaking may, as from such commencement, be continued and enforced by or against the Government as it might have been enforced by or against the Society if this Act had not been passed and shall cease to be enforceable by or against the Society, its surety or guarantor.
