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[Cites 0, Cited by 5] [Section 47] [Entire Act]

State of Maharashtra - Subsection

Section 47(2) in The Maharashtra Co-Operative Societies Act, 1960

(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.