Section 17(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(1)The reorganisation of the co-operatives under Section 11, 12, 13 or 14 shall not, in any manner whatsoever affect any right or obligation of the resulting co-operative or co-operatives or render defective any legal proceedings by or against the co-operative or co-operatives and any legal proceedings that might have been continued or commenced by or against the co-operative or co-operatives, as the case may be, before the reorganisation may be continued or commenced by or against the resulting co-operative or co-operatives.
