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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Goa - Subsection

Section 39(f) in The Goa, Daman and Diu Chit Funds Act, 1973

(f)if it is proved that there has been fraud or collusion on the part of the foreman in the matter of taking securities from prized subscribers, or