Section 22 in The West Bengal Co-Operative Societies Act, 1983
22. Change of name and its effects. -
(1)A co-operative society may, with the previous approval of the Registrar, by a resolution passed at a general meeting, change its name.(2)A co-operative society shall communicate its new name to the Registrar and the Registrar shall enter the new name in the relevant register and shall make necessary corrections in the certificate of registration issued under section 16.(3)The change of name of a co-operative society under sub-section (1) shall not affect any right or obligation of such co-operative society or of any member or past member (including a deceased member) thereof, and any legal proceeding pending before any authority, tribunal or Court by or against such co-operative society may be continued in its new name.
