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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Himachal Pradesh - Subsection

Section 108(6) in Himachal Pradesh Co-Operative Societies Rules, 1971

(6)The Liquidator may empower any person from among the members of the liquidation committee, if any, or from among the staff appointed under sub-rule (5) of this rule, or in its absence, any other person, by general or special order in writing to make collections and grant valid receipts on his behalf.