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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(3) in Himachal Pradesh Co-Operative Societies Act, 1968

(3)The change of name of a Co-operative society shall not affect any rights or obligations of the Co-operative society, or of any of its members or past members or deceased members; and any legal proceedings pending may be continued by or against the society under its new name.