Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 60] [Entire Act] State of Madhya Pradesh - Subsection Section 60(3) in The Chit Funds (Madhya Pradesh) Rules, 1984 (3)The appellate authority, on the basis of the inquiry conducted and with reference to the records examined, pass such order on appeal as may seem just and reasonable.
