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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(6) in Andhra Pradesh Chit Funds Act, 1971

(6)Notwithstanding anything to the contrary contained in any other law, the security furnished under this section shall not be alienated in any manner by the foreman during the currency of the chit and any such alienation by way of transfer, charge, mortgage, or other encumbrance shall be null and void.