Section 120(1) in Assam Co-Operative Societies Act, 2007
(1)Every society existing at the commencement of the Act which has been registered under the Cooperative Societies Act, 1949 (Assam Act 1 of 1950, shall be deemed to be registered under this Act, and its bye-laws shall, in so far as they are not inconsistent with the provisions of this Act, continue in force until altered or rescinded and shall to such extent be deemed to be registered under this Act.
