(5)The Registrar may, on the application of nay foreman, instead of releasing the security under sub-section (4), accept the same as security in respect of any other chit or chits conducted by the same foreman. If the [* * *] [The Words 'value or' were ommited by section 3(iii) of Tamil Nadu Act 14 of 1975.] amount of the security so accepted is less than the [* * *] [The Words 'value or' were ommited by section 3(iii) of Tamil Nadu Act 14 of 1975.] amount specified in sub-section (1), the Registrar shall require the foreman to furnish additional security to make up the deficioncy. If the [* * *] [The Words 'value or' were ommited by section 3(iii) of Tamil Nadu Act 14 of 1975.] amount of such security is in excess of the [* * *] [The Words 'value or' were ommited by section 3(iii) of Tamil Nadu Act 14 of 1975.] amount required, the Registrar shall release such excess.
