Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 35] [Entire Act] State of Kerala - Subsection Section 35(2) in Kerala Cooperative Societies Act, 1969 (2)No person shall transfer any property which is subject to a charge under subsection (1) except with the previous permission in writing of the society which holds the charge.
