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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(3)(h) in The Assam Co-operative Societies Act, 1949

(h)
(i)Notwithstanding anything contained in the Transfer of Property Act, 1882, or the Registration Act, 1908, an order issued under this section shall be sufficient conveyance to divide or to transfer the assets and liabilities of the society or societies covered by any order passed under sub-clause (ii) of Clause (c).
(ii)Notwithstanding anything contained in any other law for the time being in force no civil Court shall exercise any jurisdiction in respect of any action taken or order passed under this section and nothing done or order passed in exercise of any power under this section shall be called in question in any such Court.