Section 14A(7) in The Orissa Co-operative Societies Act, 1962
(7)Notwithstanding anything contained in the Transfer of Property Act, 4 of 1882 or the Registration Act, 16 of 1908, an order issued under this Section shall be sufficient conveyance to transfer the assets and liabilities of the Society or Societies covered by any order passed under Sub-Section (1).
