Section 58 in Himachal Pradesh Societies Registration Act, 2006
58. Repeal and Savings.
(1)The Societies Registration Act, 1860 (XXI of 1860) (hereinafter called the 'said Act') as in force by virtue of section 88 of the Punjab Re-Organization Act, 1966 (Act No. 31 of 1966) in the areas added to Himachal Pradesh under section 5 thereof and as applied to the areas which comprised in Himachal Pradesh immediately before the 1st day of November, 1966 by virtue of the Himachal Pradesh (Application of laws) Order, 1948 and the Bilaspur (Application of laws) Order, 1949, is hereby repealed in its application to the State of Himachal Pradesh.(2)Without prejudice to the provisions contained in the Himachal Pradesh General Clauses Act,1968 with respect to repeals, any notification, rule, order, requirement, registration, certificate, notice, decision, direction, approval, authorization, consent, application, request or thing made, issued, given or done under the said Act, shall, if in force at the commencement of this Act, continue to be in force and have effect as if made, issued, given or done under the corresponding provisions of this Act.(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as they are not inconsistent with the provisions of this Act, or the rules, continue to be in force until altered or rescinded.(4)All appointments, rules and orders made, all notifications and notices issued and all suits and other proceedings instituted under the said Act shall, in so far as they are not inconsistent with the provisions of this Act, be deemed to have been respectively made, issued and instituted under this Act.(5)Save as otherwise provided in this Act, any legal proceeding pending in any court or before the Registrar or any other authority at the commencement of this Act shall be continued to be in that court or before the Registrar or that authority as if this Act had not been passed.
