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State of Haryana - Section

Section 19 in Haryana Chit Funds Rules, 2018

19. Valuation of property [Section 20].

(1)Where any property which, in the opinion of the Registrar, requires a valuation by a competent agency, the bank or any other authority appointed in this behalf by the Registrar, shall estimate the value of such property and such valuation shall be final.
(2)Any fee or charge demanded for such valuation by such bank or authority shall be borne by the foreman.