Section 12 in Himachal Pradesh Co-Operative Societies Act, 1968
12. Change of name and its effect.
(1)A Co-operative society may, by an amendment of its bye-laws, change its name.(2)Where a Co-operative society changes its name, the Registrar shall enter the new name in the register of Co-operative societies in the place of the former name and shall amend the certificate of registration accordingly.(3)The change of name of a Co-operative society shall not affect any rights or obligations of the Co-operative society, or of any of its members or past members or deceased members; and any legal proceedings pending may be continued by or against the society under its new name.
