Section 10 in Andhra Pradesh Co-Operative Societies Act, 1964
10. Change of name of society.
(1)A society may, by an amendment of its bye-laws, change its name.(2)The change of name of a society shall not affect any rights or obligations of the society, 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 society by its former name may be- continued or commenced by its new name.
