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 18A] [Entire Act] State of Maharashtra - Subsection Section 18A(12) in The Maharashtra Cooperative Societies Rules, 1961 (12)He shall have power to call meetings of creditors and contributories and it shall be obligatory on all such persons to attend such meetings.
