Section 8(8) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(8)The change of name of a cooperative shall not affect any rights or obligations of the cooperative or only of its members or post members or render defective any legal proceedings by or against it; and any legal proceedings which might have been continued or commenced by or against the cooperative by its former name may be continued or commenced by its new name.
