Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Odisha - Subsection Section 24(4) in The Orissa Co-operative Societies Act, 1962 (4)All transfers and payments made by a Society in accordance with the provisions of this Section shall be valid and effectual against any demand made upon the Society by any other person.
