Section 132 in Uttarakhand Co-Operative Societies Act, 2003
132. Repeals amendment and construction of enactments.
(1)The co-operative societies Act 1965 amended from time to time in its application to Uttarakhand is hereby repealed and the provisions of section 6 and 24 of the U.P. General Clauses Act 1904, shall apply to the repeal of the U.P. co-operative societies Act 1965.(2)All references to U.P. co-operative societies Act 1965, occurring in any enactment made by any authority in India and for the time being in force in the State of Uttarakhand shall, in its application to the said State, be construed as reference to the relevant provisions of this Act.
