Section 46(1) in Andhra Pradesh Chit Funds Act, 1971
(1)On the making of a winding up order, it shall be the duly of the petitioner in the winding up proceedings and of the Receiver to file with the Registrar a copy of the order, within one month from the date of the making of the order;Provided that the Registrar may, upon application in writing by such petitioner or Receiver, allow, in his discretion further time not exceeding fifteen days for the filing of any such copy.
