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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Tamilnadu - Subsection

Section 54(1)(d) in Tamil Nadu Chit Funds Act, 1961

(d)refusing to release the property charged by way the Government securities under [* * * *] [The expression 'Sub-section (4) or sub-section (5) of' was omitted by section 5 (ii) of the Tamil Nadu Chit Funds (Amendment) Act, 1975 (Tamil Nadu Act 14 of 1975).] section 12, may, within thirty days of the communication to him of such order, appeal to the Director of Chits.