Section 134 in Mizoram Cooperative Societies Act, 2006
134. Repeal and saving.
(1)The Mizoram Co-operative Societies Act, 1991 Act 19 of 1991) is hereby repealed.(2)All the notifications, rules, orders, requirement, registration, certificate, notice, decision, direction, approval, authorization, consent, application, request or things made, issued, given under the Mizoram Co-operative Societies Act, 1991 (Act 9 of 1991) in force at the commencement of this Act shall continue to be in force and have effects as if made, issued, given or done under the corresponding provisions of this Act.(3)Every co-operative existed immediately before t e commencement of this Act which has been registered under the Mizoram Co-operative Societies Act, 1991 (Act 19 of 1991) or under any other Act relating to co-operatives in force from time to time shall be deemed to be registered under the corresponding provisions of this Act an the byelaws of such co-operative shall, in so far as they are not inconsistent with the provisions of this Act or rules framed under this Act continue to be in force until altered or rescinded.(4)All appointments, rules and. orders ma. e, all notifications and notices issued and all suits and other legal proceedings instituted under any of the Acts referred to in sub-section (1) shall in so far as they are not inconsistent with the provisions of this Act, be deemed to have been respectively made, issued and instituted under this Act,(5)The provisions of this Act shall also apply to:(a)any application for registration of a co-operative;(b)any application for registration of amendment of byelaws of a co-operative;(c)any proposal for amalgamation or division of co-operatives pending at the commencement of this Act and the proceedings consequent thereon and to any registration granted in pursuance thereof.(6)Save as otherwise provided under this Act, any legal proceedings pending in any court or before the Registrar or government or any other authority at the commencement of this Act shall be continued to be in that court or before the Registrar or any other authority for final decision as if this Act has not been passed.
