Section 81(1) in The Punjab Co-operative Societies Act, 1961
(1)Every society now existing which has been registered under the Co-operative Credit Societies Act, 1904, or under the Co-operative Credit Societies Act, 1912, or under the Punjab Co- operative Societies Act, 1954 shall be deemed to be registered under the corresponding provisions of this Act, and its bye-laws shall, so far as the same are not inconsistent with the express provisions of this Act, continue in force until altered or rescinded.
