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NCT Delhi - Section

Section 17 in The Madras Chit Funds Act, 1961

17. Liability of the foreman to the subscribers.

(1)Every foreman shall be liable to account to the subscribers for the amounts due to them.
(2)Where there are more than one foreman each one of them jointly and severally or if the foreman is a firm, each one of the partners thereof' jointly and severally or if the foreman is a Corporation, the Corporation as such shall be liable to the subscribers in respect of the obligations arising out of the chit.