Section 107(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)Every society now existing which has been registered under the Co-operative Credit Societies Act, 1904 (10 of 1904), or under the Co-operative Societies Act, 1912 (2 of 1912), or under the Himachal Pradesh Co-operative Societies Act, 1956 (13 of 1956), or under the Punjab Co-operative Societies Act 1954 (14 of 1955), or under the Punjab Co-operative Societies Act, 1961 (25 of 1961), shall be deemed to be registered under this Act and its bye-laws shall so far as the same are not inconsistent with the express provisions of this Act, continue in force until altered or rescinded.
