Section 116 in Sikkim Co-Operative Societies Act, 1978
116. Saving of existing societies.
(1)Any society. which is existing as on the date of coming into force or' this Act and which has been registered under the Sikkim Co-operative Societies Act, 1955 or under any other law relating to co-operative Societies in force in (1 of 1965) the State of Sikkim sha11 be deemed to have been registered under this Act and its bye-laws shall, so far as the same are not inconsistent with the express provisions of the Act, continue in force until altered or rescinded.(2)All appointments, rules and orders made, notifications and notices issued and suits and other proceedings instituted under the Sikkim Co-operative ,Societies Act, 1955 shall be deemed to have been respectively, made issued or instituted under this Act, unless duly revoked or cancelled.
