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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Tripura - Subsection

Section 49(2) in The Tripura Co-operative Societies Act, 1974

(2)No property or interest in property, which is subject to a charge under the foregoing sub-section, 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.