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 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(8) in The Maharashtra Irrigation Act, 1976 (8)“Company Officer” means any Officer of the Company duly appointed by the Company by an order in writing for all or any of the purposes of this Act specified in the order;
