Section 116(1) in Sikkim Co-Operative Societies Act, 1978
(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so far as the same are not inconsistent with the express provisions of the Act, continue in force until altered or rescinded.
