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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(3)(b) in The Chit Funds (Madhya Pradesh) Rules, 1984

(b)The Registrar or his nominee shall have power to order the fees and expenses of determining the dispute to be paid by the foreman out of his funds or by such party, or parties to the dispute, as he may think fit, according to the scale laid down by the Registrar* after taking into account the amount deposited as above.