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 89] [Entire Act] State of Maharashtra - Subsection Section 89(8) in The Maharashtra Cooperative Societies Rules, 1961 (8)The Liquidator may empower any person, by general or special order in writing, to make collections and to grant valid receipts on his behalf.
