Section 4 in Jharkhand Co-operative Societies Act, 2008
4. Saving of existing societies.
(1)Every registered society, prior to coming into force of this Act, registered either under Jharkhand Co-operative Societies Act 1935 or under Jharkhand Self supporting Co-operative Societies Act 1996 shall be deemed to have been registered under this Act, and its bye-laws shall, so far as they are not inconsistent with the express provisions of this Act, continue in force until altered or rescinded .(2)All appointments, Rules and orders made, notifications and notices issued, all transactions entered into, suit and other proceedings instituted under the said Acts, shall be deemed, so far as may be to have been respectively made, issued, entered into and instituted, under this Act.
