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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Maharashtra - Subsection

Section 18A(4) in The Maharashtra Co-Operative Societies Act, 1960

(4)Notwithstanding anything contained in the Transfer of Property Act, 1882 or the Registration Act, 1908, the order issued under sub-section (1) shall be sufficient conveyance for transfer or vesting the rights, assets and liabilities of the banks concerned as provided in the order.