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State of Haryana - Section

Section 12B in The Societies Registration Act, 1860

12B. Effect of change of name.

- The change in the name of a society shall not affect any rights or obligations of the society or render defective any legal proceeding by or against the society; and any legal proceeding which might have been continued or commenced by or against it by its former name may be continued or commenced by or against it by its new name.].