Section 72 in The Karnataka Souharda Sahakari Act, 1997
72. Savings.
- Notwithstanding anything contained in section 6 of this Act, where a Co-operative society registered under the Karnataka Co-operative Societies Act 1959 is converted to a Co-operative under this Act, and at the time of such conversion was a party to any proceedings under sections, 63, 64, 65, 69, 70, 99, 100, 101, 103, 104, 106, 108 or 109 of the Karnataka Co-operative Societies Act, 1959 such proceedings shall be continued and finally decided, as if the co-operative society was not converted into a co-operative under this Act and any decree or order or award so passed in such proceedings against any person or a co-operative registered under this Act, shall be executed against such person or such co-operative in accordance with section 101 of the Karnataka Co-operative Societies Act, 1959.(The above translation of the PÀ£ÁðlPÀ¸ËºÁzÀð ¸ÀºÀPÁjC¢ü¤AiÀĪÀÄ
