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State of Uttar Pradesh - Section

Section 46 in Uttar Pradesh Chit Funds Act, 1975

46. Chit assets to vest in prescribed authority or court for distribution.

- On the making of an order for the winding up of a chit, the entire chit assets shall vest in the prescribed authority or court, as the case may be, for distribution amongst the subscribers to whom amounts are due in respect of the chit and such prescribed authority or court shall appoint a Receiver and pass such other orders in the matter as it deems fit.