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 57] [Entire Act] State of Chattisgarh - Subsection Section 57(f) in The Chhattisgarh Co-operative Societies Rules, 1962 (f)The liquidator may empower any person by general or special order in writing to make collections and grant valid receipts on his behalf.
