Section 32(2) in The Chit Funds (Madhya Pradesh) Rules, 1984
(2)In the case of audit by an auditor qualified to act as auditor of companies under the Companies Act, 1956 (Central Act No. 1 of 1956), the foreman shall file with the Registrar the documents referred to in sub-rule (1) within three months from the expiry of the period with reference to which the balance sheet is prepared under Section 24, and in the case of individual chit as referred to in sub-rule (2) of Rule 28 within a period of two months.
