Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Haryana - Subsection Section 15(4) in Haryana Chit Funds Rules, 2018 (4)An alteration or addition in or cancellation of any chit agreement shall take effect from the date of filing of the agreement unless the Registrar raises objection on the same within fifteen working days of filing the objection.
