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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Sikkim - Subsection

Section 16(7) in Sikkim Co-Operative Societies Act, 1978

(7)Where a resolution passed by a society under this section involves the transfer of any assets and liabilities, the resolution 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 transferee without any further assurance.