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State of Haryana - Section

Section 3 in Haryana Chit Funds Rules, 2018

3. Application for obtaining previous sanction for commencement or conduct of chit [Section 4].

- Every application for obtaining previous sanction of the State Government or the officer empowered by it in this behalf, for commencement or conduct of a chit shall be made online in Form I to the Registrar to be appointed by the Government giving details of the Bank account, which must be KYC compliant seeded with Aadhaar number.