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 189(4)] [Section 189] [Entire Act] State of Tamilnadu - Subsection Section 189(4)(b) in Tamil Nadu Co-operative Societies Rules, 1988 (b)The Managing Director shall have powers to make arrangements for the proper maintenance of accounts and the custody of cash and other properties of the sugar mill.