Section 13(12) in The Punjab Co-operative Societies Act, 1961
(12)The order passed by the Registrar under sub-section (9) or by the Government under sub-section (11), as the case may be, shall be final and where such an order involves the transfer of any assets and liabilities, the same shall, notwithstanding anything contained in any law for the time being in force, be a sufficient conveyance to vest the assets and liabilities in the society in which these are vested under that order without any further assurance.] [Inserted by Punjab Act No. 8 of 1978 Section 2.]]
