Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act] State of Rajasthan - Subsection Section 20(2)(ii) in Chit Funds (Rajasthan) Rules, 1989 (ii)The procedure prescribed in Rule 18 shall apply Mutatis Mutandis to the substituted security given by the foreman under this rule.