Section 581L(9) in The Companies (Amendment) Act, 2002
(9)If, on the transformation date, there is pending any suit, arbitration, appeal or other legal proceeding of whatever nature by or against the inter- State co- operative society, the same shall not abate, be discontinued or be in any way prejudicially a fected by reason of the incorporation of the Producer Company under section 581C or transformation of the inter- State co- operative society as a Producer Company under section 581J, as the case may be, but the suit, arbitration, appeal or other proceeding may be continued, prosecuted and enforced by or against the Producer Company in the same manner and to the same extent as it would have, or may have been continued, prosecuted and enforced by or against the inter- State co- operative society as if the pro isions contained in this Part had not come into force.
