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 46] [Entire Act] State of Maharashtra - Subsection Section 46(3) in The Maharashtra Non-Trading Corporations Act, 1959 (3)The corporation shall give notice to the Registrar of the appointment of a liquidator or liquidators within ten days from the date of the appointment.
