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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Uttar Pradesh - Subsection

Section 51(1) in Uttar Pradesh Chit Funds Act, 1975

(1)Any person aggrieved by a decision or order of the prescribed authority or of a court other than the High Court in proceedings for winding up a chit may, within a period of two months from the date of such decision or order prefer an appeal to the High Court.