Section 11(2) in Tamil Nadu Societies Registration Act, 1975
(2)Where a registered society changes its name as aforesaid, the Registrar shall enter the new name in the register in the place of the former name, and shall issue a fresh certificate of registration with the necessary alterations embodied therein ; and the change of name shall be complete and effective only on the issue of such certificate. The Registrar shall also make the necessary amendment in the memorandum of the registered society.
