Section 58(3) in Himachal Pradesh Societies Registration Act, 2006
(3)Every Society, existing immediately before the commencement of this Act which has been registered under the said Act or under any other Act relating to Societies in force, shall be deemed to be registered under the corresponding provisions of this Act, and the bye-laws of such Society shall, in so far as they are not inconsistent with the provisions of this Act, or the rules, continue to be in force until altered or rescinded.
