Section 15(1) in The Gujarat Co-Operative Societies Act, 1961
(1)Subject to the provisions of the rules a society may, by resolution passed at a general meeting, and with the approval of the Registrar, change its name but such change shall not affect any right or obligation of the society, or of any of its members, or of any of the persons who have ceased to be members; and any legal proceedings pending before any person, authority or Court may be continued by or against the society, under its new name.
