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 50] [Entire Act] State of Maharashtra - Subsection Section 50(2) in The Maharashtra Non-Trading Corporations Act, 1959 (2)The liquidator appointed under sub-section (1) shall have power, with the sanction of the Registrar, to do all or any of the things specified in section 48.
