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[Cites 0, Cited by 1] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(3) in Andhra Pradesh Co-Operative Societies Act, 1964

(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 in any law for the time being in force, be void.