Section 110 in The Tripura Co-operative Societies Rules, 1976
110. Repeal and savings.
(1)The Tripura Co-operative Societies Rules, 1959 (hereinafter referred to as the said Rules) are hereby repealed:Provided that the repeal shall not affect the previous operation of the said Rules so repealed and anything done or any action taken or deemed to have been done or taken (including any appointment or delegation made, application or other document filed, certificate of registration granted, agreement executed, notification, order, direction or notice issued, regulation, form or bye-laws framed, or proceedings instituted before the Registrar, Liquidator or Tribunal or other officer, authority or person) by or under the provisions of the said Rules, be deemed to have been done or taken under the corresponding provisions of these rules, and shall continue in force unless and until superseded by anything done or any action taken under these rules.(2)Accordingly, all societies registered or deemed to be registered under the rules repealed, the registration of which is in force at the commencement of these rules, shall on such commencement be deemed to be registered under these rules; and all proceedings pending immediately before such commencement before the Registrar, Liquidator or Tribunal or other officer, authority or person under the provisions of the repealed Rules shall stand transferred, where necessary to the Registrar, Liquidator or Tribunal or other corresponding officer, authority or person under these rules, and if no such officer, authority or person, exists or if there be a doubt as to the corresponding officer, authority or person, to such officer, authority or person as the Government may designate and shall be continued and disposed of before such officer, authority or person in accordance with the provisions of these rules.(3)Any reference to the rules repealed or to any provisions thereof or to any officer, authority or person entrusted with any functions thereunder, in any law for the time being in force or in any instrument or document, shall be construed, where necessary, as a reference to these rules or their relevant provisions or the corresponding officer, authority or person functioning under these rules, and the corresponding officer, authority or person as the case may be, shall have and exercise the functions under the repealed rules or under the instrument or document.Form 'A'[See Rule 4]Form of application for registration of a co-operative society with limited/unlimited liability
