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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Himachal Pradesh - Subsection

Section 107(2) in Himachal Pradesh Co-Operative Societies Act, 1968

(2)All appointments, rules or orders made, all notifications and notices issued, all transactions entered into and all suits and proceedings instituted under any of the Acts repealed under section 106 shall, so far as they are consistent with the provisions of this Act be deemed to have been respectively made issued, entered into and instituted under this Act.