Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(3) in The Orissa Chit Funds Rules, 1985

(3)The foreman shall, at the time of issuing every notice, prepare a copy thereof in the book mentioned under Clause (5) of Rule 25, certify it to be true copy and enter therein under his signature, the date of despatch of the notice.