Section 131(2) in The Delhi Co-Operative Societies Act, 2003
(2)All appointments, rules and orders made, notifications and notices issued and suits and other proceedings instituted under the said Acts shall, so far as they are consistent with the provisions of this Act, be deemed to have been respectively made, issued and instituted under this Act, save that an order made cancelling registration of a co-operative society shall be deemed, unless the cooperative society has already been finally liquidated, as an order issued under section 95 or section 96 or section 97 for its being wound up.
