Section 10 in The Orissa Co-operative Societies Act, 1962
10. Change of name of a Society.
(1)A Society may, by an amendment of its Bye-Laws, change its name.(2)Where a Society changes its name, the Registrar shall enter the new name in the register of Co-operative Societies in the place of former name and shall amend the certificate of registration accordingly.(3)The change of name of a Society shall not affect any rights or obligations of the Co-operative 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 De continued or commenced by its new name.
