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 51] [Entire Act] State of Andhra Pradesh - Subsection Section 51(e) in Andhra Pradesh Co-Operative Societies Rules, 1964 (e)The liquidator may empower any person, by general or special order in writing, to make collections and to grant valid receipts on his behalf;
