Section 129(1) in Uttarakhand Co-Operative Societies Act, 2003
(1)Any co-operative society existing on the date of coming into force of this Act and registered under the U.P. co-operative societies Act 1965 or under any other law relating to co-operative societies in force in the State of Uttarakhand shall be deemed to be registered under this Act, and its bye-laws shall, so far as the same are not inconsistent with the express provisions of this Act (or the rules made thereunder) continue in force until altered or rescinded according to the provisions of this Act (and the rules made thereunder)
