Section 133(1) in The Orissa Co-operative Societies Act, 1962
(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Bye-Laws shall, so far as they are not inconsistent with the provisions of this Act, continue in force until altered or rescinded.
