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 106] [Entire Act] State of Maharashtra - Subsection Section 106(2) in The Maharashtra Cooperative Societies Rules, 1961 (2)When such an appeal is presented by an agent, it shall be accompanied by letter of authority of the appellant appointing him as such.
