Section 131(1) in The U.P. Co-operative Societies Act, 1965
(1)Any co-operative society existing on the date of coming into force of this Act and registered under the Co-operative Credit Societies Act, 1904 (Act X of 1904), or the Co-operative Societies Act, 1912 (Act II of 1912), or under any other law relating to co- operative societies in force in the State of Uttar Pradesh 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inconsistent with the express provisions of this Act [or the rules made thereunder] continue in force until altered or rescinded according to the provisions of this Act [and the rules made thereunder] [Inserted by U.P. Act No. 17 of 1977. ].
