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Citedby 109 docs - [View All]
S.R. Higher Secondary School vs Rajasthan Non Government ... on 28 May, 2002
Kanpur Aloo Arhati Association ... vs State Of U.P. And Ors. on 7 July, 2003
K.P. Sugandh Limited And Etc. vs State Of Chhattisgarh And Ors. on 28 February, 2008
Shimoga Zilla Madivala Sangha And ... vs The District Registrar, For ... on 10 June, 2003
Ahmed Ehtesham Kawkab, S/O Mr. ... vs The Government Of India, Ministry ... on 18 September, 2009

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[Complete Act]
Central Government Act
Section 7 in The Societies Registration Act, 1860
7. Suits not to abate.-- No suit or proceeding in any Civil Court shall abate or discontinue by reason of the person, by or against whom such suit or proceedings shall have been brought or continued, dying or ceasing to fill the character in the name whereof he shall have sued or been sued, but the same suit or proceeding shall be continued in the name of or against the successor of such person.