Section 32(4) in Andhra Pradesh Chit Funds Rules, 2008
(4)Particulars of the chit;(i)number and date of registration of the chit agreement;(ii)office where the chit agreement was registered;(iii)the chit amount;(iv)the total number of tickets;(v)the number of subscribers and the number of tickets subscribed by each subscriber;(vi)the number of non-prized subscribers on the date of the petition; and(vii)the number of unpaid prized subscribers, if any.
