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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Sikkim - Subsection

Section 42(3) in Sikkim Co-Operative Societies Act, 1978

(3)No person shall transfer any property which is subject to such charge except with the previous, permission in writing of the society which holds the charge and any transfer, without such permission shall, notwithstanding anything contained in any law for the time being in force, be void.