Section 38(3) in Rajasthan Co-operative Societies Act, 2001
(3)No person shall transfer or alienate any property which is subject to a charge under sub-section (1).except with the previous permission in writing of the co-operative society which holds the charge and any transfer of property made in contravention of this sub-section shall, notwithstanding anything contained in any other law for the time , being in force, be void.
