Section 133 in The Orissa Co-operative Societies Act, 1962
133. Saving of existing Societies.
(1)Any Society now existing which has been registered under the Co-operative Credit Societies Act 10 of 1904 or under the Co-operative Societies Act, 2 of 1912, or under the Orissa Cooperative Societies Act, 1951 (Orissa Act II of 1952) shall be deemed to be registered under this Act, and its Bye-Laws shall, so far as they are not inconsistent with the provisions of this Act, continue in force until altered or rescinded.(2)All appointments, rules and orders made, notifications and notices issued, all transactions entered into and suits and other proceedings instituted under any of the said Acts, shall, so far as may be deemed to have been respectively made, issued, entered into and instituted under this act.
