Section 32(2) in Manipur Societies Registration Act, 1989
(2)Any society registered in any place within the State of Manipur, under the Societies Registration Act, 1860, shall be deemed to have been registered under this Act, and its principal office shall be deemed to be the registered office of the society:Provided that -(a)the memorandum of association and the regulations of any such society shall, if they are repugnant to any of the provisions of this Act and the rules, be brought in conformity wherewith within the six months from the commencement of this Act or within such further period as the Registrar may allow, and thereafter shall, to the extent of such repugnancy, be deemed to be void and of not effect;(b)any office-bearer elected or appointed to an office before the commencement of this Act and holding such office immediately before such commencement shall continue to hold such office until the expiry of his term of office is lawfully terminated;(c)nothing in this section shall affect -(i)any right privilege obligation or liability acquired, accrued, or incurred under the societies Registration Act, 1860 (XXI of 1860).(ii)any investigation, legal proceeding or remedy in respect of any such right, privilege; obligation, liability; as aforesaid;(iii)any proceedings, in dissolution commenced before the coming into force of this Act.
