Section 9A in The Chhattisgarh Co-Operative Societies Act, 1960
9A. [ Saving of existing Co-operative Societies. [Added by C.G. Act No. 8 of 2015, dated 26.3.2015.]
(1)Notwithstanding anything contained in this Act, the Co-operative Society registered under Chhattisgarh Swayatta Sahakarita Adhiniyam, 1999 (repealed" Act), shall be deemed to have been registered under the corresponding provisions of this Act and bye-laws framed thereof, so far as the same are not inconsistent with the express provisions of this Act, shall continue to be in force until altered or rescinded.(2)Every Co-operative society registered under this Act shall, within a period of six months from the date of coming into force of this Act, delete or amend such bye-laws, as are inconsistent with the provisions of this amending Act and make such further bye-laws as may be necessary, having regard to the provisions of this and previous amending Act.]
