Section 17 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
17. Saving of rights and obligation of resulting co-operative etc.
(1)The reorganisation of the co-operatives under Section 11, 12, 13 or 14 shall not, in any manner whatsoever affect any right or obligation of the resulting co-operative or co-operatives or render defective any legal proceedings by or against the co-operative or co-operatives and any legal proceedings that might have been continued or commenced by or against the co-operative or co-operatives, as the case may be, before the reorganisation may be continued or commenced by or against the resulting co-operative or co-operatives.(2)Every resulting co-operative shall have such structure, property, powers, rights, interests, authorities, duties and obligations as may be specified in the scheme of :-(i)transfer of assets and liabilities under Section 11; or(ii)division of co-operative under Section 12; or(iii)amalgamation of co-operatives under Section 13; or(iv)merger of co-operative under Section 14,as the case may be, and such scheme may contain such consequential, incidental and supplemental provisions as may be considered necessary to give effect to such scheme.Explanation:- For the purpose of this Section "resulting co-operative" means a co-operative-(i)to which the assets and liabilities of a co-operative transferring the assets and liabilities are transferred in whole under Section 11; or(ii)which is formed as a result of division under Section 12; or(iii)which is formed as a result of amalgamation under Section 13; or(iv)which is formed as a result of merger under Section 14.
