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 44] [Entire Act] NCT Delhi - Subsection Section 44(2) in The Delhi Co-Operative Societies Act, 2003 (2)No person shall transfer any property which is subject to a charge under subsection (1) except with the prior permission in writing of the co-operative society which holds the charge.
