Section 22(3) in The West Bengal Co-Operative Societies Act, 1983
(3)The change of name of a co-operative society under sub-section (1) shall not affect any right or obligation of such co-operative society or of any member or past member (including a deceased member) thereof, and any legal proceeding pending before any authority, tribunal or Court by or against such co-operative society may be continued in its new name.
