Revolutionising Law Reporting !
 |
 |
 |
| Install Now! | Install Now! | Install Now! |
Chhattisgarh Swayatta Sahakarita (Nirsan) Adhiniyam, 2014
(Act No. 7 of 2014)
Last Updated 17th September, 2019 [cg229]
(a) "Appointed day" means the date of commencement of this Act under subsection (2) of Section 1.
(b) "Repealed Act" means the Chhattisgarh Swayatta Sahakarita Adhiniyam, 1999 (No. 2 of 2000).
3. Repeal and Saving. - (1) On the Appointed Day, the Chhattisgarh Swayatta Sahakarita Adhiniyam, 1999 (No. 2 of 2000) shall stand repealed :(a) any other enactment in which the repealed enactment has been applied, incorporated or referred to and such application, incorporation or reference as the case may be, shall be continued to be so in respect of this Act; or
(b) any right, privilege, obligation or liability acquired, accrued or incurred under the "Repealed Act"; or
(c) the previous operation of the "Repealed Act" or consequences of anything already done or suffered thereunder; or
(d) any penalty, forfeiture or punishment incurred in respect of any offence committed against the "Repealed Act"; or
(e) any legal proceeding or remedy in respect of any such right, privilege, obligation or liability under clause (a) to (d) of this Section and any such legal proceeding or remedy may be continued or enforced, as if this Act had not been passed.
(2) Notwithstanding anything contained in this Act or in any law for the time being in force or in any contract, on and from the Appointed Day, the Co-operative registered under the Repealed Act shall be deemed to be registered under the Chhattisgarh Cooperative Societies Act, 1960 (No. 17 of 1961) and the provisions of the said Act shall be applicable for regulation of such Co-operatives. (3) Notwithstanding anything contained in this Act or the bye-laws and regulations made by the Board of Directors of the Co-operative under the Repealed Act shall, in so far as they are not inconsistent with the provisions of the Chhattisgarh Co-operative Societies Act, 1960 (No. 17 of 1961) and the rules made thereunder, continue in force until altered or rescinded under the Chhattisgarh Co-operative Societies Act, 1960 (No. 17 of 1961).
