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State of Uttar Pradesh - Section

Section 12 in Uttar Pradesh Chit Funds Act, 1975

12. Copy of minutes to be filed with the Registrar.

- Every foreman shall, within fifteen days of the month succeeding the month in which one or more installments of the same chit or one or more installments of any other chit are drawn, file with the Registrar a copy of the record referred to in section 11 in respect of the draws at all such installments and certified by the foreman to be true copy.