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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Himachal Pradesh - Subsection

Section 52(i) in Himachal Pradesh Co-Operative Societies Rules, 1971

(i)to receive all money on behalf of the society, and to issue receipts other than receipts a likely to create fresh obligations on the part of the society in effectual discharge of the money stated to have been received therein;