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] [Entire Act] State of Uttar Pradesh - Section Section 54 in Uttar Pradesh Chit Funds Act, 1975 54. Registrar to be corporate sole. - The Registrar of Chits shall be a corporate sole having perpetual succession and common seal with the power to acquire hold and dispose of property, and may sue and be sued in his corporate name.
