Legal Document View

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
[Cites 0, Cited by 0] [Section 189(4)] [Section 189] [Entire Act]

State of Tamilnadu - Subsection

Section 189(4)(a) in Tamil Nadu Co-operative Societies Rules, 1988

(a)The Managing Director shall have power to operate the accounts of the sugar mill, to endorse and transfer promissory note, Government and other securities held by the sugar mill and to sign, endorse and negotiate cheques and other negotiable instruments, bonds (except bonds for moneys' borrowed) receipts and all accounts and other documents connected with the business of the sugar mill for and on behalf of the sugar mill.