Notwithstanding anything in this Part, any provision of any law relating to co-operative societies in force in a State immediately before the commencement of the Constitution (Ninety-seventh Amendment) Act, 2011, which is inconsistent with the provisions of this Part, shall continue to be in force until amended or repealed by a competent Legislature or other competent authority or until the expiration of one year from such commencement, whichever is less.[Editorial comment-The Constitution (Ninety-seventh Amendment) Act, 2011,no matter what is stated in this Part, any provision of a law relating to cooperative societies that were in effect in a State before the Constitution (Ninety-seventh Amendment) Act of 2011 went into effect and conflicts with the provisions of this Part shall continue to be in effect until revised or revoked by a competent Legislature or any other authorized person or until the passing of one year after such commencement, whichever is shorter.Also Refer]
