Section 581ZN(14) in The Companies (Amendment) Act, 2002
(14)The amalgamation, merger or division of companies under the foregoing sub- sections shall not in any manner whatsoever affect the pre- existing rights or obligations and any legal proceedings that might have been continued or commenced by or against a y erstwhile company before the amalgamation, merger or division, may be continued or commenced by, or against, the concerned resulting company, or merged company, as the case may be.
