Section 92(1) in Delhi Co-operative Societies Act, 1972
(1)Every society now existing which has been registered under the Co-operative Credit Societies Act, 1904 (10 of 1904) or under the Co-operative Societies Act, 1912 (2 of 1912), or under the Bombay Co-operative Societies Act, 1925 (Bom. 7 of 1925) as in force in the Union territory of Delhi, shall be deemed to be registered under the corresponding provisions of this Act, and its bye-laws shall, so far as the same are not inconsistent with the express provisions of this Act, continue in force until altered or rescinded.
