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 1] [Section 13] [Entire Act] NCT Delhi - Subsection Section 13(a) in The Madras Chit Funds Act, 1961 (a)in the absence of any provision in the chit agreement to the contrary to obtain the chit amount at the instalment specified in the agreement;
