Section 19(4) in Sikkim Co-Operative Societies Act, 1978
(4)The amalgamation, division or reorganisation of societies shall not in any manner whatsoever affect any right or obligation of the amalgamated, divided or reorganised society or societies or render defective any legal proceedings by or against such society or societies and any legal proceeding that might have been commenced or continued by or against such society or societies, as the case may be, before the amalgamation, division or reorganisation, may be continued by or against the resulting or the reorganised society or societies.
