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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Maharashtra - Subsection

Section 89(9) in The Maharashtra Cooperative Societies Rules, 1961

(9)Unless otherwise permitted by the Registrar, all funds in charge of the Liquidator shall be deposited in the Apex State Co-operative Bank, or a Central Cooperative Bank or in the State Bank of India, and shall stand in the name of the Liquidator.