Section 8(8) in The Orissa Self-Help Co-operatives Act, 2001
(8)The change of name of a Co-operative shall not affect any rights, obligations or liabilities of the Co-operative or of any of its members or past members or render defective any legal proceedings by or against it. Any legal proceedings which might have been continued or commenced by or against the Co-operative by its former name shall be continued in its new name
