Section 130(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)Any power, function or duty required to be exercised, performed or discharged under this Act by an authority different from the authority provided for that purpose under the U.P. co-operative societies Act 1965, shall until such authority is constituted or appointed under this Act, continue to be exercised, performed or discharged by the Registrar who will have the power to take measures in the manner prescribed for the early constitution or appointment of the authority under this Act.
