Section 57 in Haryana Co-operative Societies Act, 1984
57. Transfer of mortgages, charges and assets.
- Where a society borrows from another society for making advances to its members against mortgages or charges or transfer of its assets by such members, such mortgages or charges and assets shall be deemed to have been transferred to the latter society from the date of creation of the mortgages or charges or the date of transfer of assets, as the case may be.
