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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Andhra Pradesh - Subsection

Section 47(2) in Andhra Pradesh Chit Funds Rules, 2008

(2)Neither the Registrar nor his nominee shall take up for consideration any dispute, unless the parties concerned comply with the condition of affixing the court fees specified in rule 57 of these rules for determining the dispute.