Section 9A(1) in The Chhattisgarh Co-Operative Societies Act, 1960
(1)Notwithstanding anything contained in this Act, the Co-operative Society registered under Chhattisgarh Swayatta Sahakarita Adhiniyam, 1999 (repealed" Act), shall be deemed to have been registered under the corresponding provisions of this Act and bye-laws framed thereof, so far as the same are not inconsistent with the express provisions of this Act, shall continue to be in force until altered or rescinded.
