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 18A] [Entire Act] State of Maharashtra - Subsection Section 18A(11) in The Maharashtra Cooperative Societies Rules, 1961 (11)He may empower one or more persons by general or special order in writing to make collection and to grant valid receipts on his behalf.
