Section 14B(5) in The Orissa Co-operative Societies Act, 1962
(5)[ 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 transfer the assets and liabilities of the Society;] [Added by Orissa Act No. 7 of 1997,Section 2 (c).][Explanation - For the purposes of this Section -(i)'Company' shall mean a company as defined in the Companies Act, 1956;(ii)'Sickness' in respect of a Society shall ordinarily mean non-viability, and may bear such other meaning as assigned to it under Sick Industrial Companies (Special Provisions) Act, 1985 or any other law in force; and(iii)'Transfer' shall include transfer by way of management contracts, lease or any other mode.]
