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 114] [Entire Act] State of Tamilnadu - Subsection Section 114(e) in Tamil Nadu Co-operative Societies Rules, 1988 (e)The Liquidator may empower any person by general or special order in writing to make collections and to grant valid receipts on his behalf.
