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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(2) in Andhra Pradesh Chit Funds Act, 1971

(2)Any such transfer of the rights of a foreman to receive subscriptions from a prized subscriber shall, or application by the subscriber and if it is likely to affect prejudicially the interest of any non-prized subscriber or unpaid prized subscriber, be set aside by such officer as may be empowered by the Government in this behalf.