Section 165(1) in The Manipur Co-operative Societies Act, 1976
(1)The Assam Co-operative Societies Act, 1949 (Assam Act 1 of 1950), in its application to the State of Manipur is hereby repealed:Provided that the repeal shall not affect the previous operation of the Act so repealed and anything done or any action taken or deemed to have been done or taken (including any appointment or delegation made, application or other document filed, certificate of registration granted, agreement executed, notification, order, direction to notice issued, regulation, form or bye-laws framed, rules made or deemed to be made or proceeding instituted before any Registrar, arbitrator, Liquidator or Tribunal or other officer, authority or person, by or under the provisions of that Act shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act, and shall continue in force unless and until superseded by anything done or any action taken under this Act.
