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 2] [Entire Act] State of Uttarakhand - Subsection Section 2(M) in Uttarakhand Co-Operative Societies Act, 2003 (M)"Liquidator" means a person appointed by the Registrar under this Act to wind up the affairs of a co-operative society;
