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[Cites 0, Cited by 0] [Section 89(14)] [Section 89] [Entire Act]

State of Maharashtra - Subsection

Section 89(14)(i) in The Maharashtra Cooperative Societies Rules, 1961

(i)The Liquidator shall not exercise the powers under clauses (c), (d), (e), (f), (g), (h) and (k) of Section 105 without the prior approval of the Registrar.