Section 14(7) in Kerala Cooperative Societies Act, 1969
(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.[***] [Omitted '(8) and (9)' by Kerala Act No. 8 of 2013.]
