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 37] [Entire Act] State of Madhya Pradesh - Subsection Section 37(2) in The Chit Funds (Madhya Pradesh) Rules, 1984 (2)The final orders passed by the Registrar under this rule shall be conclusive evidence of the several claims to be met out of the chit assets.
