Section 42A in The Assam Co-operative Societies Act, 1949
42A.
Notwithstanding any provision contained in this Act, the State Government may, by general or special order, direct transfer of any Co-operative Society from one financing bank to another after prior consultation with these banks and the society for the purpose of availing finance by the society for its credit and non-credit operation, on such terms and conditions as may be considered necessary.
