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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(2) in The Orissa Co-operative Societies Rules, 1965

(2)The Liquidator may empower any person by general or special order in writing to make collection and to grant valid receipts in this behalf, and such amount shall be paid immediately to the account of the Liquidator.