Section 8 in Sikkim Registration of Companies Act, 1961
8. (i) Where a company changes its name in pursuance of Clause 7, the Government shall enter the new name in the register, in place of the former name, and shall issue a fresh certificate of incorporation with necessary alteration embodied therein; and the change of name shall be complete and effective only on the issue of such a certificate.
(ii)The Government shall also make the necessary alteration in the memorandum of association of the company.(iii)The change of name shall not affect any rights or obligations of the company, or render ,defective and legal proceedings by or against it; and any legal proceedings which might have been continued or commenced by or against the company in its former name may be continued by or against the company by its new name.
