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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Gujarat - Subsection

Section 48(2) in The Gujarat Co-Operative Societies Act, 1961

(2)No property or interest in property, which is subject to a charge under sub-section (1) shall be transferred in any' manner without the previous permission of the society'; and such transfer shall be subject to such conditions, if any, as the society may impose.