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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(1) in The Chit Funds (Madhya Pradesh) Rules, 1984

(1)In case of cash deposited in an approved bank in the name of the Registrar under clause (a) of sub-section (1) of Section 20, the receipt or the book issued by the approved bank mentioned in the chit agreement shall be delivered to the Registrar.