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[Cites 0, Cited by 0] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(4) in The Madras Chit Funds Act, 1961

(4)The foreman shall not appropriate for himself any amount in excess of what he is entitled to under Clauses (a) and (b) of Section 13 :Provided that the foreman may appropriate for himself the interest accruing on the amount deposited under the proviso to sub-section (1).