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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(4) in Andhra Pradesh Chit Funds Rules, 2008

(4)Every document relating to the security given by the prized subscribers shall, as soon as it is received, be filed in the file mentioned in clause (viii) of Rule 25. The file shall contain as index for facilitating the scrutiny of the documents.