Section 16(9) in The M.P. Co-Operative Societies Act, 1960
(9)The reorganisation of societies shall not in any manner, whatsoever affect any right or obligation of the resulting society or societies or render defective any legal proceedings by or against the society or societies and any legal proceedings that might have been continued or commenced by or against the society or the societies, as the case may be, before the reorganisation may be continued or commenced by or against the resulting society or societies.
