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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(3) in The Maharashtra Non-Trading Corporations Act, 1959

(3)The change of name shall not affect any rights or obligations of the corporation, 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 corporation by its former name may be continued by or against the corporation by its new name.