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 59A] [Entire Act] State of Chattisgarh - Subsection Section 59A(14) in The Chhattisgarh Co-operative Societies Rules, 1962 (14)Financial Powers. - The Chairman shall have all financial powers at par with the head of the Departments as are delegated under the book of financial powers.
