Section 89 in The Meghalaya Co-operative Societies Act
89. Construction of reference to Act II of 1912.
- All references to the Co-operative Societies Act, 1912 occurring in any enactment made by any authority in India and for the time being in force in Meghalaya, shall in the application of any such enactment thereto, be construed as references to this Act, and anything done, or any proceeding commenced in pursuance of such enactment on or after the commencement of this Act shall be deemed to have been done or to have commenced and to have had effect as if the reference in such enactment to the Co-operative Societies Act, 1912, had been a reference to this Act and no such thing or proceeding shall be deemed to have been invalid on the ground that such enactment did not refer to this Act.
