15. Date of effect of alteration or addition or omission of any provision in the chit agreement.
- An alteration of or addition to or omission of, any provision in the chit agreement shall not take effect from a date earlier than the date of such registration of the alteration or addition or omission as the case may be unless otherwise ordered by the Registrar:Provided that the Registrar shall not give effect to the alteration or addition or omission from a date earlier than the date of application for registration of the alteration or addition or omission of any-provision of the chit agreement, as the case may be.
