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(5) in The Maharashtra Cooperative Societies Rules, 1961 (5)The Official Assignee shall on demand and on payment of such fee as he may determine supply a copy of audited account to contributory.
