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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Sikkim - Subsection

Section 8(iii) in Sikkim Registration of Companies Act, 1961

(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.