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[Cites 0, Cited by 2] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(1) in The Punjab Co-operative Societies Act, 1961

(1)A co-operative society may, by an amendment of its bye-laws, change its name but such change shall not affect any right or obligation of the society or of any of its members or past members, and any legal proceedings pending may be continued by or against the society under its new name.