Section 121 in Assam Co-Operative Societies Act, 2007
121. Construction of reference to Asian Cooperative Societies Act, 1949.
- All reference to the Assam Cooperative Societies Act, 1949 (Assam Act I of 1950), occurring in any enactment made by any authority in India and for the time being in force in Assam shall in the application of any such enactment thereto, be construed as reference to this Act, and anything done, or any proceedings commenced in pursuance of such enactment on or after the commencement of this Act shall be deemed to have been done or to have commenced and to have had effect as in the reference in such enactment to the Assam Cooperative Societies Act, 1949 (Assam Act I of 1950), had been a reference to this Act, and no such" thing or proceedings shall be deemed to have been invalid on the ground that such enactment did not refer to this Act.
