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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(7) in Jammu and Kashmir Co-Operative Societies Act, 1989

(7)Where the resolution passed by a Co-operative Society under this section involves the transfer Of any assets and liabilities, the resolution shall, notwithstanding anything contained in any law for the time being in force, be a sufficient conveyance, to vest the assets and liabilities in the transferee without any further assurance.