Section 126(5) in The Multi-State Co-Operative Societies Act, 2002
(5)The provisions of this Act shall apply to—(a)any application for registration of a multi-State co-operative society;(b)any application for registration of amendment of bye-laws of a multi-State co-operative society,pending at the commencement of this Act and to the proceedings consequent thereon and to any registration granted in pursuance thereof.
