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[Cites 0, Cited by 0] [Section 18A(2)] [Section 18A] [Entire Act]

State of Maharashtra - Subsection

Section 18A(2)(k) in The Maharashtra Cooperative Societies Rules, 1961

(k)to do all acts and to execute in his name on behalf of the society de-registered all deeds, receipts and other documents as may be necessary for finalisation of proceedings of de-registration.