Section 154 in Himachal Pradesh Co-Operative Societies Rules, 1971
154. Repeal and savings.
(1)These rules shall replace the previous rules made under the Himachal Pradesh Co-operative Societies Act, 1956 and the Punjab Co-operative Societies Act, 1961 (as applicable to Himachal Pradesh in accordance with the Punjab Reorganisation Act, 1966).(2)All appointments and orders made, all notifications and notices issued, all transactions entered into, and all suits and proceedings instituted under the previous rules shall be deemed, so far as may be, to have been made, issued, entered or instituted under these rules.Appendix 'A'Rules of Election to the Committee
