Section 110(3) in The Tripura Co-operative Societies Rules, 1976
(3)Any reference to the rules repealed or to any provisions thereof or to any officer, authority or person entrusted with any functions thereunder, in any law for the time being in force or in any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and the corresponding officer, authority or person as the case may be, shall have and exercise the functions under the repealed rules or under the instrument or document.Form 'A'[See Rule 4]Form of application for registration of a co-operative society with limited/unlimited liability
