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[Cites 0, Cited by 9] [Section 13] [Entire Act]

NCT Delhi - Subsection

Section 13(1) in Delhi Co-operative Societies Act, 1972

(1)A co-operative society may, by an amendment of its bye-laws, change its name but such change shall not affect any right or obligation of the society or of any of its members or past members, and any legal proceedings pending may be continued by or against the society under its new name.