Section 134(2) in Mizoram Cooperative Societies Act, 2006
(2)All the notifications, rules, orders, requirement, registration, certificate, notice, decision, direction, approval, authorization, consent, application, request or things made, issued, given under the Mizoram Co-operative Societies Act, 1991 (Act 9 of 1991) in force at the commencement of this Act shall continue to be in force and have effects as if made, issued, given or done under the corresponding provisions of this Act.
