Section 130 in Uttarakhand Co-Operative Societies Act, 2003
130. Other provisions in regard to existing societies.
(1)Any suit, other proceeding , enquiry or inspection instituted or commenced under the U.P. co-operative societies Act 1965, shall so far as may be, be deemed to have been instituted or commenced under this Act and may be continued accordingly.(2)Any power, function or duty required to be exercised, performed or discharged under this Act by an authority different from the authority provided for that purpose under the U.P. co-operative societies Act 1965, shall until such authority is constituted or appointed under this Act, continue to be exercised, performed or discharged by the Registrar who will have the power to take measures in the manner prescribed for the early constitution or appointment of the authority under this Act.
